Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of West Bengal - Subsection Section 10(b) in The Bengal Agricultural Income-Tax Act, 1944 (b)any sum which he receives as a member of a Hindu undivided family, the agricultural income of which has already been taxed;
