Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 3 in Income-Tax (Certificate Proceedings) Rules, 1962 3. Forms - All references to "Forms" in these rules shall be construed as references to the forms set out in the Appendix hereto. Tax Recovery Commissioners appointed by the Central Government.
