Section 288(2)(via) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 288(2)] [Section 288] [Entire Act]

Union of India - Subsection

Section 288(2)(via) in The Income Tax Act, 1961

(via)[ any person who, before the coming into force of this Act in the Union Territory of Dadra and Nagar Haveli, Goa, Daman and Diu, or Pondicherry, attended before an income-tax authority in the said territory on behalf of any assessee otherwise than in the capacity of an employee or relative of that assessee; or] [ Inserted by the Taxtation Laws (Extension to Union Territories) Regulation, 1963 (w.e.f. 1.4.1963).]

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Union of India - Subsection

Section 288(2)(via) in The Income Tax Act, 1961