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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(2)(j) in The Assam Agricultural Income-Tax Act, 1939

(j)prescribe the manner in which the tax shall be payable where the assessment is made on the agricultural income of a Hindu undivided or joint family and a partition of the property of such family has been effected after the date of such assessment;