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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Assam - Subsection

Section 35A(2) in The Assam Agricultural Income-Tax Act, 1939

(2)The assessee may send a revised estimate of the advance tax payable by him on or before the date prescribed under Section 35 and adjust excess or deficiency in respect of any instalment or instalments.