Section 5F(2)(h) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 5F(2)] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2)(h) in Income Tax Rules, 1962

(h)The Chief Commissioner of Income-tax may, before granting approval under clause (iia) of sub-section (1) of section 35, call for such documents or information from the applicant as it considers necessary and may get any inquiry made for verification of the genuineness of the activity of the applicant.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5F(2)(h) in Income Tax Rules, 1962