Section 22(3)(f) in The Mineral Concession Rules, 1960

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

(f)an affidavit stating that the applicant has-

(i)filed up-to-date income-tax returns;

(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;

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