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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2)(a) in Income Tax Rules, 1962

(a)for any purpose specified in clause (d) or clause (e) of sub-rule (1) of rule 68 notwithstanding that the sum withdrawn earlier for any purpose has not been repaid ;