Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19B] [Entire Act] State of Assam - Subsection Section 19B(2) in The Assam Agricultural Income-Tax Act, 1939 (2)In making any assessment under this section due effect shall be given to the allowances and deductions as admissible under this Act and the Rules.
