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[Cites 0, Cited by 0] [Section 247(7)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(7)(c) in The Income Tax Act, 2025

(c)that the signature and every other part of such books of account or other documents which purport to be in the handwriting of any particular person or which may reasonably be assumed to have been signed by, or to be in the handwriting of, any particular person, are in the handwriting of that person;