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

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Union of India - Subsection

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

(g)If the application form is complete in all respects, the Commissioner of Income-tax may, make such inquiry as he may consider necessary regarding the genuineness of the activity of the company and send his recommendation to the Chief Commissioner of Income-tax for grant of approval or rejection of the application before the expiry of the period of three months to be reckoned from the end of the month in which the application form was received in his office.

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Union of India - Subsection

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