Section 272A(3)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 272A(3)] [Section 272A] [Entire Act]

Union of India - Subsection

Section 272A(3)(c) in The Income Tax Act, 1961

(c)in any other case, by the [Joint Director] [ Substituted by Act 21 of 1998, Section 3, for " Deputy Director" , " Deputy Commissioner" and " Assistant Director" , respectively (w.e.f. 1.10.1998).] or the [Joint Director] [ Substituted by Act 21 of 1998, Section 3, for " Deputy Director" , " Deputy Commissioner" and " Assistant Director" , respectively (w.e.f. 1.10.1998).].

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Union of India - Subsection

Section 272A(3)(c) in The Income Tax Act, 1961