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[Cites 0, Cited by 0] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(eea) in The Income Tax Act, 1961

(eea)the cases, the nature and value of assets, the limits and heads of expenditure and the outgoings, which are required to be prescribed under sub-section (6) of section 139;