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[Cites 0, Cited by 0] [Section 10DA(4)] [Section 10DA] [Entire Act]

Union of India - Subsection

Section 10DA(4)(b) in Income Tax Rules, 1962

(b)the information has been conveyed in Form No. 3CEAB to the Joint Commissioner referred to in sub-rule (1) of rule 10DB, in this behalf thirty days before the due date of furnishing the Form No. 3CEAA.]