Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 19C in The Assam Agricultural Income-Tax Rules, 1939 19C. The fee payable under Clause (a) of Rule 19 shall be deposited by Challan under the head "0022-Taxes on Agricultural Income Other receipts" into Designated Bank.
