Section 143(3)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 22] [Section 143(3)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(3)(i) in The Income Tax Act, 1961

(i)the Assessing Officer has intimated the Central Government or the prescribed authority the contravention of the provisions of clause (21) or clause (22B) or clause (23A) or clause (23B), as the case may be, by such research association, news agency, association or institution, where in his view such contravention has taken place; and

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Union of India - Subsection

Section 143(3)(i) in The Income Tax Act, 1961