Section 80JJAA(2)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80JJAA(2)(c) in The Income Tax Act, 1961

(c)unless the assessee furnishes alongwith the return of income the report of the accountant, as defined in the Explanation to section 288 giving such particulars in the report as may be prescribed.

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Union of India - Subsection

Section 80JJAA(2)(c) in The Income Tax Act, 1961