Section 29B(2)(ii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 29B(2)] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(2)(ii) in Income Tax Rules, 1962

(ii)he is not in default or deemed to be in default in respect of any tax (including advance tax and tax payable under section 140A), interest, penalty, fine, or any other sum payable under the Act;

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Union of India - Subsection

Section 29B(2)(ii) in Income Tax Rules, 1962