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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(3)(c) in The Bengal Agricultural Income-Tax Act, 1944

(c)the production by a servant of the [Government] [substituted by the Adaptation of Laws Order, 1950.] before a Court of any document, declaration or affidavit filed or the record of any statement or deposition made in a proceeding under section 30 or to the giving of evidence by a servant of the [Government] [substituted by the Adaptation of Laws Order, 1950.] in respect thereof.