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[Cites 0, Cited by 5] [Section 252] [Entire Act]

Union of India - Subsection

Section 252(5) in The Income Tax Act, 1961

(5)[The Senior Vice-President or a Vice-President shall exercise such of the powers and perform such of the functions of the President as may be delegated to him by the President by a general or special order in writing.] [ Substituted by Act 21 of 1984, Section 24, for " Vice-President" (w.r.e.f. 1.4.1984).]