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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(5) in The Assam Agricultural Income-Tax Act, 1939

(5)If any person having furnished a return under sub-section (1) or sub Section (2), discovers any omission or any wrong statement therein, he may furnish a revised return at any time before the assessment is made [* * *].