Section 6(7)(b) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7)(b) in Income Tax Rules, 1962

(b)The prescribed authority shall submit its report to the Principal Chief Commissioner of Income-tax or Chief Commissioner of Income-tax or Principal Director General of Income-tax or Director General of Income-tax having jurisdiction over the sponsor in Form No. 3CJ within a period of three months from the date of granting approval to the programme :

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Union of India - Subsection

Section 6(7)(b) in Income Tax Rules, 1962