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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Assam - Subsection

Section 14A(2) in The Assam Agricultural Income-Tax Act, 1939

(2)Nothing contained in Sections 13 and 14 shall prevent either the direct assessment of the person on whose behalf agricultural income therein referred to is received or the recovery from such persons of the tax payable in respect of such income.