Section 9(4)(a) in The Tax Return Preparer Scheme, 2006

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Union of India - Subsection

Section 9(4)(a) in The Tax Return Preparer Scheme, 2006

(a)"First Eligible Assessment Year" means any assessment year if the eligible person has not furnished the return of his income for three assessment years or more than three assessment years immediately preceding such assessment year;

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Union of India - Subsection

Section 9(4)(a) in The Tax Return Preparer Scheme, 2006