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 2(6)] [Section 2] [Entire Act] State of Assam - Subsection Section 2(6)(j) in The Assam Agricultural Income-Tax Act, 1939 (j)"Assessment year" means and shall be deemed always to have meant the period of twelve months commencing on the 1st day of April every year;