Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Assam - Subsection Section 15(2) in The Assam Agricultural Income-Tax Act, 1939 (2)Where the assessee is a Hindu undivided or joint family there shall be exempted under sub-section (1) any sum paid to affect an insurance on the life of any male member of the family.
