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

State of West Bengal - Subsection

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

(2)"Agricultural Income-tax Officer" means a person appointed to be an Agricultural Income-tax Officer under section 21 [and includes persons vested with the powers of an Agricultural Income-tax Officer in the manner to be prescribed] [Words inserted by W.B. Act 6 of 1975.];