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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(3)(a) in The Assam Agricultural Income-Tax Act, 1939

(a)in cases where the tax assessed had been reduced on appeal or revision, etc., from the date the order of the appellate or revisional authority comes to the knowledge of the assessing authority;