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[Cites 0, Cited by 18] [Section 44AA] [Entire Act]

Union of India - Subsection

Section 44AA(1) in The Income Tax Act, 1961

(1)Every person carrying on legal, medical, engineering or architectural profession or the profession of accountancy or technical consultancy or interior decoration or any other profession as is notified by the Board in the Official Gazette shall keep and maintain such books of account and other documents as may enable the ] [Substituted by Act 18 of 1992, Section 18, for sub-Section (1) (w.e.f. 1.4.1993).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).][to compute his total income in accordance with the provisions of this Act.