Section 139A(8)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 139A(8)(a) in The Income Tax Act, 1961

(a)the form and the manner in which an application may be made for the allotment of a permanent account number and the particulars which such application shall contain;

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Union of India - Subsection

Section 139A(8)(a) in The Income Tax Act, 1961