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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(dd) in The Income Tax Act, 1961

(dd)[ in the case of a political party referred to in sub-section (4-B) of section 139, by the chief executive officer of such party (whether such chief executive officer is known as secretary or by any other designation);] [ Inserted by Act 4 of 1988, Section 44 (w.e.f. 1.4.1989).]