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State of Assam - Section

Section 52 in The Assam Agricultural Income-Tax Act, 1939

52. Savings.

- Notwithstanding anything contained in this Act, the provisions of the earlier laws with rules and notifications in respect of sub-mission of return, levy of interest relating to the earlier financial years up to the end of the financial year 1993-94 shall be deemed to be in force as if this Act had not been passed.