Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8B(3) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(3)Where such an order has not been passed in respect of a Hindu undivided family hitherto assessed as undivided, such family shall be deemed for the purposes of this Act to continue to be a Hindu undivided family.] [Sub-sections (4) and (5) inserted by Act No. XVIII of 1966.]