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

State of Maharashtra - Subsection

Section 2(2)(a) in The Maharashtra Agricultural Income Tax Act, 1962

(a)every person in respect of whom any proceeding under this Act has been taken for the assessment of his agricultural income or the agricultural income of any other person in respect of which he is assessable;