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[Cites 0, Cited by 2] [Section 44AA] [Entire Act]

Union of India - Subsection

Section 44AA(4) in The Income Tax Act, 1961

(4)Without prejudice to the provisions of sub-section (3), the Board may prescribe, by rules, the period for which the books of account and other documents to be kept and maintained under sub-section (1) or sub-section (2) shall be retained.] [Inserted by Act 41 of 1975, Section 11 (w.e.f. 1.4.1976).]