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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1) in The Assam Agricultural Income-Tax Act, 1939

(1)If the Superintendent of Taxes or Agricultural Income-tax Officer is satisfied that a return made under Section 19 is correct and complete he shall assess the total agricultural income of the assessee, and shall determine the sum payable by him on the basis of such return.