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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of West Bengal - Subsection

Section 45A(7) in The Bengal Agricultural Income-Tax Act, 1944

(7)Any person discharging any liability to the assessee after receipt of a requisition or notice under this section shall be personally liable to the Agricultural Income-tax Officer to the extent of the assessee' s liability for any sum due under this Act or to the extent of his liability to the assessee, whichever is less.