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[Cites 0, Cited by 1] [Section 32(1)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)has' without reasonable cause failed to comply with a notice under sub-section (4) of section 24 [* * * * *] [Words omitted by W.B. Act 6 of 1975. ], or