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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

Union of India - Subsection

Section 5C(5) in Income Tax Rules, 1962

(5)If any defect is noticed in the application in Form No. 3CF-I or Form No. 3CF-II or if any relevant document is not attached thereto, the Commissioner of Income-tax or, as the case may be, the Director of Income-tax shall serve a deficiency letter on the applicant before the expiry of one month from the date of receipt of the application form in his office.