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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(6)(p) in The Assam Agricultural Income-Tax Act, 1939

(p)"total agricultural income" means the aggregate of amounts of agricultural income referred to in Clause (a) of Section 2 and determined in the manner laid down in or under this Act.