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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(B) in The Bengal Agricultural Income-Tax Act, 1944

(B)in any area within such distance, not being more than eight kilometres, from the local limits of any municipality or cantonment board referred to in item (A), as may be specified by the Central Government [under the enactments relating to Indian income-tax;] [Words substituted by W.B. Act 18 of 1989.]