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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(vii) in The Assam Agricultural Income-Tax Act, 1939

(vii)any expenditure (not being in the nature of capital expenditure) laid out or expended wholly and exclusively for the purpose of earning or deriving the agricultural income; provided that such expenditure, if laid out or expended wholly and exclusively for the purpose of earning income chargeable of tax under the Income Tax Act, 1961 (43 of 1961) would have been admissible for deduction under that Act;