Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(iii) in The Assam Agricultural Income-Tax Act, 1939

(iii)Where the judgement of the High Court is varied or reversed in appeal under this section, effect shall be given to the order of the Supreme Court of India in the manner provided in sub-Sections (6) and (8) of the foregoing section in the case of a judgement of the High Court.