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State of Assam - Section

Section 12 in The Assam Agricultural Income-Tax Rules, 1939

12.

The notice referred to in sub-section (2) of Section 19 shall be in the following Form:Notice under Sections 19(2) and 34 of the Assam Agricultural Income-tax Act, 1939No. ...................Agricultural Income-tax Officer........Dated.......To.........................................................................................................