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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(5) in The Assam Agricultural Income-Tax Act, 1939

(5)The tax chargeable on the total agricultural income of the transitional previous year shall be calculated at the average rate on the amount obtained by multiplying such total agricultural income by a fraction of which the numeration is twelve and the denominator is the number of months in the transitional previous year as if the resultant amount were the total agricultural income;