Section 139A(8)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 139A(8)(b) in The Income Tax Act, 1961

(b)the categories of transactions in relation to which Permanent Account Numbers or the General Index Register Number shall be quoted by every person in the documents pertaining to such transactions;

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Union of India - Subsection

Section 139A(8)(b) in The Income Tax Act, 1961