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[Cites 0, Cited by 1] [Section 44D] [Entire Act]

Union of India - Subsection

Section 44D(1) in Income Tax Rules, 1962

(1)The following scale of fees shall be levied by the Settlement Commission for furnishing under section 245G a copy of any report or part of any report made by any income-tax authority to the Settlement Commission :-For the first two hundred words or less ... 80 paiseFor every additional hundred words or fraction thereof ... 40 paise.