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[Cites 0, Cited by 0] [Section 133A(6)] [Section 133A] [Entire Act]

Union of India - Subsection

Section 133A(6)(i) in The Income Tax Act, 1961

(i)a Principal Commissioner or Commissioner, a Principal Director or Director, a Joint Commissioner or Joint Director, an Assistant Director or a Deputy Director or an Assessing Officer, or a Tax Recovery Officer; and