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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(c) in The Assam Agricultural Income-Tax Act, 1939

(c)The State Government may, from time to time and in the public interest, modify, amend or alter the scheme in such manner and to such extent as the State Government may deem fit.