Section 7C(2)(a) in The Companies (Profits) Surtax Act, 1964

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Union of India - Subsection

Section 7C(2)(a) in The Companies (Profits) Surtax Act, 1964

(a)that any such company as is referred to in clause (a) of sub-section (5) of section 7A has not sent the statement referred to in that clause or the estimate in lieu of such statement referred to in sub-section (6) of that section; or

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Union of India - Subsection

Section 7C(2)(a) in The Companies (Profits) Surtax Act, 1964