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[Cites 0, Cited by 0] [Section 28AB(2)] [Section 28AB] [Entire Act]

Union of India - Subsection

Section 28AB(2)(i) in Income Tax Rules, 1962

(i)the person concerned has furnished the returns of income for all assessment years for which such returns became due on or before the date on which the application under sub-rule (1) is made; [and] [Inserted by Notification No. G.S.R. 1068(E), dated 25.10.2018 (w.e.f. 26.3.1962).]