Section 10UC(1)(a) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10UC(1)(a) in Income Tax Rules, 1962

(a)in the case referred to in clause (i) of sub-rule (4) of rule 10UB, within a period of one month from the end of month in which the reference is received by him; and

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Union of India - Subsection

Section 10UC(1)(a) in Income Tax Rules, 1962