Section 2(3)(i) in Tamil Nadu Debt Relief Act, 1972

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3)(i) in Tamil Nadu Debt Relief Act, 1972

(i)has in both the financial years ending on the 31st March 1972 been assessed to income-tax under the Income-tax Act, 1961 (Central Act 43 of 1961) or under the income-tax law in force in any foreign country; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 2(3)(i) in Tamil Nadu Debt Relief Act, 1972