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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in The Assam Agricultural Income-Tax Act, 1939

(2)If the Commissioner of Taxes or the Additional Commissioner of Taxes or the Joint Commissioner of Taxes or the Deputy Commissioner of Taxes makes an order under sub-section (1), he shall forthwith send a copy of the same to the Superintendent of Taxes or Agricultural Income-tax Officer in whose jurisdiction the assessee concerned resides.