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[Cites 0, Cited by 0] [Section 34A(3)] [Section 34A] [Entire Act]

State of Assam - Subsection

Section 34A(3)(c) in The Assam Agricultural Income-Tax Act, 1939

(c)of assessment to an officer of the Central Government as may be necessary for the purpose of enabling the Central Government to levy or realise any income-tax imposed by it;