Section 524(1)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 524(1)] [Section 524] [Entire Act]

Union of India - Subsection

Section 524(1)(d) in The Income Tax Act, 2025

(d)in the case of a document stamped, executed or attested, that it was duly stamped and executed or attested by the person by whom it purports to have been so executed or attested; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 524(1)(d) in The Income Tax Act, 2025