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[Cites 0, Cited by 4] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1) in Income Tax Rules, 1962

(1)The trust shall have at least two trustees, provided that a company as defined in clause (i) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956) shall not be appointed as a trustee without the prior approval of the Chief Commissioner or Commissioner.