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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(3) in The Assam Agricultural Income-Tax Act, 1939

(3)Notwithstanding anything contained in this section, every Superintendent of Taxes or Agricultural Income-tax Officer shall have all the powers conferred by or under this Act on the Superintendent of Taxes or Agricultural Income-tax Officer in respect of any agricultural income derived from land, situated within the area to which he is appointed.