Section 139A(1)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 139A(1)] [Section 139A] [Entire Act]

Union of India - Subsection

Section 139A(1)(vi) in The Income Tax Act, 1961

(vi)who is the managing director, director, partner, trustee, author, founder, karta, chief executive officer, principal officer or office bearer of the person referred to in clause (v) or any person competent to act on behalf of the person referred to in clause (v),]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 139A(1)(vi) in The Income Tax Act, 1961