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[Cites 0, Cited by 0] [Section 247(7)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(7)(d) in The Income Tax Act, 2025

(d)in the case of such document stamped, executed or attested, that it was duly stamped and executed or attested by the person by whom it purports to have been so executed or attested; and