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 28] [Entire Act] State of Rajasthan - Subsection Section 28(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (2)The amount of income-tax payable by the Intermediary on the income from mines and forests may be ascertained from the Income- tax Department.
