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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(3)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)the disclosure to an officer of the Central Government of such facts as may be necessary for the purpose of enabling that Government to levy or realise any tax imposed by it on income other than agricultural income;