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] [Section 17A] [Entire Act] Union of India - Subsection Section 17A(3) in Income Tax Rules, 1962 (3)Form No. 10A shall be verified by the person who is authorised to verify the return of income under section 140, as applicable to the assessee.
