Section 117A(iii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 117A] [Entire Act]

Union of India - Subsection

Section 117A(iii) in Income Tax Rules, 1962

(iii)where the return of income of a deceased individual is furnished by his legal representative and the legal representative satisfies the Assessing Officer that he had sufficient cause for not furnishing such return within time;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 117A(iii) in Income Tax Rules, 1962