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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

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

(iii)such an amount of the agricultural income of any firm which has been assessed to agricultural income-tax under this act as is proportionate to his share in the firm at the time of such assessment as is received by him;