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[Cites 0, Cited by 5] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(e) in The Assam Agricultural Income-Tax Act, 1939

(e)any tax, or rate paid under any enactment in force in Assam on the cultivation or sale of the crop from which such agricultural income is derived;