Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 84] [Entire Act] Union of India - Subsection Section 84(2) in Income Tax Rules, 1962 (2)The trustees of the fund shall be resident in India and any trustee who leaves India permanently shall vacate his office.
