Section 139A(1)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 139A(1)] [Section 139A] [Entire Act]

Union of India - Subsection

Section 139A(1)(i) in The Income Tax Act, 1961

(i)if his total income or the total income of any other person in respect of which he is assessable under this Act during any previous year exceeded the maximum amount which is not chargeable to income-tax; or

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Union of India - Subsection

Section 139A(1)(i) in The Income Tax Act, 1961