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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in The Bengal Agricultural Income-Tax Act, 1944

(2)The Assistant Commissioner in the exercise of his appellate powers or the Commissioner in the exercise of his powers or revision if satisfied to the like effect shall cause a refund to be made by the Agricultural Income-tax Officer of any amount found to have been wrongly paid or paid in excess.