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[Cites 0, Cited by 0] [Section 29B(2)] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(2)(i) in Income Tax Rules, 1962

(i)the person concerned has been regularly assessed to income-tax in India and has furnished the returns of income for all assessment years for which such returns became due on or before the date on which the application under sub-rule (1) is made;