Section 127(2)(iv) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2)(iv) in Income Tax Rules, 1962

(iv)the address of the assessee as furnished in Form No.61 to the Director of Income-tax (Intelligence and Criminal Investigation) or to the Joint Director of Income-tax (Intelligence and Criminal Investigation) under sub-rule (1) of rule 114D; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 127(2)(iv) in Income Tax Rules, 1962