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[Cites 0, Cited by 0] [Section 44E(2)] [Section 44E] [Entire Act]

Union of India - Subsection

Section 44E(2)(d) in Income Tax Rules, 1962

(d)in the case of a firm, by the managing partner thereof, or where for any unavoidable reason such managing partner is not able to sign and verify the application or where there is no managing partner as such, by any partner thereof, not being a minor ;