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] [Entire Act] Union of India - Section Section 5 in Unique Identification Authority of India (Form of Annual Statement of Accounts) Rules, 2018 5. Taxation. - In view of there being no taxable income under Income-tax Act 1961, no provision for Income tax has been considerably necessary.
