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[Cites 0, Cited by 0] [Section 26B(3)] [Section 26B] [Entire Act]

State of West Bengal - Subsection

Section 26B(3)(ii) in The Bengal Agricultural Income-Tax Act, 1944

(ii)the advance tax payable by him under this Act, and shall pay such amount of advance tax as accords with his estimate on such of the dates applicable in his case as have not expired, by instalments which may be revised according to sub-section (2).