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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)[ any agricultural income derived from property held under trust including Muslim trusts commonly known as Wakf-al-al-aulad or other legal obligation wholly or in part for religious or charitable purposes, to the extent to which such income is applied to such purposes] [Substituted by W.B. Act 22 of 1977.].