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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(vii) in The Assam Agricultural Income-Tax Rules, 1939

(vii)A sum equal to 15 per cent of the total amount of income (not amounting to rent) recovered in respect of rights of pasturage, thatch or other forest produce in the previous year, in respect of charges for collecting the same.