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[Cites 0, Cited by 15] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2) in The Assam Agricultural Income-Tax Act, 1939

(2)Within sixty days of the receipt of he petition under sub- section (1), the Board shall, subject to the provisions of sub-section (3), draw up, after such hearing and enquiry as may be considered necessary, a statement of the case and refer it with its opinion thereon to the High Court.