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[Cites 0, Cited by 0] [Section 139AA(3)] [Section 139AA] [Entire Act]

Union of India - Subsection

Section 139AA(3)(i) in The Income Tax Act, 1961

(i)"Aadhaar number", "Enrolment" and "resident" shall have the same meanings respectively assigned to them in clauses (a), (m) and (v) of section 2 of the Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016;