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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(6) in Bihar Minor Mineral Concession Rules, 1972

(6)[ Every application shall be accompanied by an affidavit stating that the applicant has-
(i)filed Income-Tax returns up-to:date;
(ii)paid the Income-Tax assessed on him; and
(iii)paid the Income-Tax on the basis of self assessment as provided in the Income-Tax Act, 1961.