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[Cites 0, Cited by 0] [Section 35A(3)] [Section 35A] [Entire Act]

State of Assam - Subsection

Section 35A(3)(ii) in The Assam Agricultural Income-Tax Act, 1939

(ii)the advance tax payable by him under the Act, and shall pay such amount of advance tax as accords with his estimate on such of the dates applicable in this case as have not expired, by instalments which may be revised according to sub-section (2).