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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(1) in The Bengal Agricultural Income-Tax Act, 1944

(1)Any assessee objecting to an order passed by the Assistant Commissioner under section 32 or section 35 may appeal to the Appellate Tribunal within sixty days of the date on which such order is communicated to him..