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[Cites 0, Cited by 7] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(6) in Income Tax Rules, 1962

(6)A copy of the undertaking referred to in sub-rule (1) and the no-objection certificate referred to in sub-rule (2) shall be forwarded to the Chief Commissioner or Director General, as the case may be, having jurisdiction over the persons referred to in clause (i) or clause (ii) of sub-section (1) of section 230.