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

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State of Assam - Subsection

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

(ii)the performance by a cultivator or receiver of rent-in-kind of any process ordinarily employed by a cultivator or receiver of rent-in-kind to render the produce raised or received by him fit to be taken to market; or

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State of Assam - Subsection

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