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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(3)(d) in The Bengal Agricultural Income-Tax Act, 1944

(d)[] [Clause (d) inserted by W.B. Act 3 of 1974.] the disclosure of any of the particulars referred to in sub-section (1) to an officer of the Central Government or the State Government for the purpose of audit of receipts and refunds of agricultural income-tax imposed under this Act.