Section 11N(2)(vi) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 11N(2)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(2)(vi) in Income Tax Rules, 1962

(vi)Sitting fee would not be admissible in case the National Committee takes decisions by circulation of the application alone. Actual postal charges and other expenses incurred by Members and Chairman for circulating the application would be reimbursed.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 11N(2)(vi) in Income Tax Rules, 1962