Section 6A in The Jammu and Kashmir Agricultural Income Tax Act, 1962
6A. [ [Section 6-A inserted by Act No. XVII of 1956.]
(i)An application may be made to the assessing authority on behalf of any firm, constituted under an instrument of partnership specifying the individual shares of the partners, for registration for the purpose of this Act.(ii)The application shall be made by such person or persons and at such times and shall contain such particulars and shall be in such form, and be verified in such maimer as may be prescribed and shall be dealt with by the assessing authority in such manner as may be prescribed.]
