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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(2)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)in the case of the Ruler of [A Part B State] [substituted by the Adaptation of Laws Order, 1950.], a company or any other [association of persons] [substituted by W.B. Act 3 of 1949.] be addressed to the principal officer thereof.