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 0] [Section 139B(4)] [Section 139B] [Entire Act]

Union of India - Subsection

Section 139B(4)(e) in The Income Tax Act, 1961

(e)the circumstances under which the authorisation given to a Tax Return Preparer may be withdrawn;