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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in The Assam Agricultural Income-Tax Rules, 1939

(3)"Designated Bank" means any Scheduled Bank, as defined in clause (e) of Section 2 of the Reserve Bank of India of India Act, 1934 designated by the State Government, by notification in the Official Gazette, for the purposes of these rules, 1939.