Section 252(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 252(2)(ii) in The Income Tax Act, 1961

(ii)in computing the period during which a person has been an advocate, there shall be included any period during which the person has held judicial office or the office of a member of a Tribunal or any post, under the Union or a State, requiring special knowledge of law after he became an advocate.

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Union of India - Subsection

Section 252(2)(ii) in The Income Tax Act, 1961