Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 8 in Income-tax Welfare Fund Rules, 2007 8. Record.- All sanctions and vouchers in respect of this Fund shall be kept in a separate general file to be maintained by the DIT (DOMS).
