Section 0853(0278)(c) in Chhattisgarh Minor Mineral Rules, 2015

[Cites 0, Cited by 0] [Section 0853(0278)] [Section 0853] [Entire Act]

(c)An affidavit stating that the applicant has,-

(i)filed up-to-date income tax returns;

(ii)paid (he income lax assessed on him; and

(iii)paid the income tax on the basis of self-assessment as provided in the Income Tax Act, 1961.

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