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[Cites 0, Cited by 0] [Section 114E(6)] [Section 114E] [Entire Act]

Union of India - Subsection

Section 114E(6)(i) in Income Tax Rules, 1962

(i)the Managing Director or a whole-time Director, as defined in the Companies Act, 2013 (18 of 2013), duly authorised by the Board of Directors if the reporting person is a company;