Section 5F(2)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 5F(2)] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2)(a) in Income Tax Rules, 1962

(a)An application for approval under clause (iia) of sub-section (1) of section 35 by a company shall be made in duplicate in Form No. 3CF-III, to the Commissioner of Income-tax having jurisdiction over the applicant, at any time during the financial year immediately preceding the assessment year from which the approval is sought.

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Union of India - Subsection

Section 5F(2)(a) in Income Tax Rules, 1962