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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(cd) in The Income Tax Act, 1961

(cd)[ in the case of a limited liability partnership, by the designated partner thereof, or where for any unavoidable reason such designated partner is not able to sign and verify the return, or where there is no designated partner as such, by any partner thereof;] [ Inserted by Act 33 of 2009, Section 54 (w.e.f. 1.4.2010).]