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[Cites 0, Cited by 0] [Section 114AA(2)] [Section 114AA] [Entire Act]

Union of India - Subsection

Section 114AA(2)(i) in Income Tax Rules, 1962

(i)in cases where the function of allotment of tax collection account number under section 206CA has been assigned by the Chief Commissioner or Commissioner to any particular Assessing Officer, to that Assessing Officer;