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[Cites 0, Cited by 0] [Section 45A(3)] [Section 45A] [Entire Act]

State of West Bengal - Subsection

Section 45A(3)(c) in The Bengal Agricultural Income-Tax Act, 1944

(c)A copy of such notice shall be forwarded to the assessee at his last address known to the Agricultural Income-tax Officer, and in the case of a joint account to all the joint holders at their last addresses known to the Agricultural Income-tax Officer.