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 45(4)] [Section 45] [Entire Act] State of West Bengal - Subsection Section 45(4)(a) in The Bengal Agricultural Income-Tax Act, 1944 (a)the last date on which the tax is payable without the assessee being deemed to be in default, or