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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

State of Rajasthan - Subsection

Section 276(1)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)The Advocate for the Commissioner of Income-tax shall in every case under section 256(3) of the Indian Income-tax Act, 1961, certify the amount of fee payable to him under this Rule.