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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in The Bengal Agricultural Income-Tax Act, 1944

(2)Nothing contained in sections 13 and 14 shall prevent either the direct assessment of a person therein referred to on whose behalf agricultural income is received, or the recovery from such person of the agricultural income-tax payable in respect of such income.