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[Cites 0, Cited by 0] [Section 10DA] [Entire Act]

Union of India - Subsection

Section 10DA(6) in Income Tax Rules, 1962

(6)[] [Renumbered by '(7)' Notification No. G.S.R. 14(E), dated 6.1.2020 (w.e.f. 26.3.1962).] The information and documents specified in sub-rule (1) shall be kept and maintained for a period of eight years from the end of the relevant assessment year.