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State of Assam - Section

Section 23 in The Assam Agricultural Income-Tax Act, 1939

23. Notice of demand.

- Where any agricultural income-tax or penalty is due in consequence of any order passed under or in pursuance of this Act, the Superintendent of Taxes or Agricultural Income-tax Officer shall serve upon the assessee or other person liable to pay such tax or penalty a notice of demand in the prescribed form specifying the sum so payable.