Section 206CA(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 206CA(2)] [Section 206CA] [Entire Act]

Union of India - Subsection

Section 206CA(2)(c) in The Income Tax Act, 1961

(c)in all the returns delivered in accordance with the provisions of sub-section (5-A) or sub-section (5-B) of section 206-C to any income-tax authority; and

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Union of India - Subsection

Section 206CA(2)(c) in The Income Tax Act, 1961