Section 288(2)(vii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 288(2)(vii) in The Income Tax Act, 1961

(vii)any other person who, immediately before the commencement of this Act, was an income-tax practitioner within the meaning of clause (iv) of sub-section (2) of section 61 of the Indian Income-tax Act, 1922 (11 of 1922), and was actually practising as such.

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Union of India - Subsection

Section 288(2)(vii) in The Income Tax Act, 1961