Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206AA] [Entire Act] Union of India - Subsection Section 206AA(4) in The Income Tax Act, 1961 (4)No certificate under section 197 shall be granted unless the application made under that section contains the Permanent Account Number of the applicant.
