Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 32] [Entire Act]

Union of India - Section

Section 5A in Income Tax Rules, 1962

5A. Form of report by an accountant for claiming deduction under section 32(1)(iia).

- The report from an accountant which is required to be furnished by the assessee under the third proviso to clause (iia) of sub-section (1) of section 32 shall be in Form No. 3AA.