Section 5F(2)(e) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 5F(2)] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2)(e) in Income Tax Rules, 1962

(e)The applicant shall remove the deficiency within a period of fifteen days from the date of service of the deficiency letter or within such further period which, on an application made in this behalf may be extended, so however, that the total period for removal of deficiency does not exceed thirty days, and if the applicant fails to remove the deficiency within the period of thirty days so allowed, the Commissioner of Income-tax shall send his recommendation to the Chief Commissioner of Income-tax for treating the application as invalid.

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Union of India - Subsection

Section 5F(2)(e) in Income Tax Rules, 1962