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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in The Assam Agricultural Income-Tax Rules, 1939

(1)Where an assessee dies after an assessment has been made, his executor, administrator or other legal representative shall be liable to pay out of the assets of the deceased assessee to the extent to which the estate is capable by such person or any tax which would have been payable by him under the Act if he were alive.