Section 11(1)(xii) in The Tax Return Preparer Scheme, 2006

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Union of India - Subsection

Section 11(1)(xii) in The Tax Return Preparer Scheme, 2006

(xii)If he, after issue of Tax Return Preparer Certificate to him under clause (viii) of paragraph 4 of the Scheme, becomes a person referred to in clause (ii) or clause (iii) or clause (iv) of sub-section (2) of section 288 of the Act or takes an employment income from which is chargeable under the head "Salaries".

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Union of India - Subsection

Section 11(1)(xii) in The Tax Return Preparer Scheme, 2006