Section 32(4)(c) in The Maharashtra Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4)(c) in The Maharashtra Agricultural Income Tax Act, 1962

(c)in the case of an order under sub-section (1) of section 27, confirm such order or cancel it and either direct the Agricultural Income-tax Officer to make further inquiry and pass a fresh order to make an assessment in the manner laid down in sub-section (2) of section 27; or

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State of Maharashtra - Subsection

Section 32(4)(c) in The Maharashtra Agricultural Income Tax Act, 1962