Section 6F(2)(iv) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 6F(2)] [Section 6F] [Entire Act]

Union of India - Subsection

Section 6F(2)(iv) in Income Tax Rules, 1962

(iv)carbon copies of bills, whether machine numbered or otherwise serially numbered, wherever such bills are issued by the person, and carbon copies or counterfoils of machine numbered or otherwise serially numbered receipts issued by him:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6F(2)(iv) in Income Tax Rules, 1962