Section 5A(2)(iii) in The Service Tax Rules, 1994

[Cites 0, Cited by 0] [Section 5A(2)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(2)(iii) in The Service Tax Rules, 1994

(iii)the income-tax audit report, if any, under section 44AB of the Income-tax Act, 1961 ( 43 of 1961), for the scrutiny of the officer or audit party, as the case may be.]

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Union of India - Subsection

Section 5A(2)(iii) in The Service Tax Rules, 1994