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

State of Assam - Subsection

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

(b)"agricultural income-tax" means the tax payable under this Act;
(bb)"Inspector of Taxes or Agricultural Income-Tax Inspector" means a person appointed to be an Inspector of Taxes or Agricultural Income Tax Inspector under sub-section (2) of Section 18;