Section 44E(1)(d) in Income Tax Rules, 1962

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Union of India - Subsection

Section 44E(1)(d) in Income Tax Rules, 1962

(d)in Form No.34E in respect of a resident falling within any such class or category of person as notified by the Central Government in exercise of the powers conferred by item (IV) of sub-clause (A) of clause (b) of section 245N; and

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Union of India - Subsection

Section 44E(1)(d) in Income Tax Rules, 1962