Section 4(2)(d) in The Voluntary Disclosure Of Income And Wealth Act, 1976

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Union of India - Subsection

Section 4(2)(d) in The Voluntary Disclosure Of Income And Wealth Act, 1976

(d)where the declarant is a firm, by the managing partner thereof, or where for any unavoidable reason such managing partner is not able to sign the declaration, or where there is no managing partner as such, by any partner thereof, not being a minor;

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Union of India - Subsection

Section 4(2)(d) in The Voluntary Disclosure Of Income And Wealth Act, 1976