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[Cites 0, Cited by 0] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1) in Income Tax Rules, 1962

(1)The application to the Chief Commissioner or Commissioner under clause (b) of sub-section (1) of section 138 for information relating to an assessee in respect of any assessment made either under the Act or under the Indian Income-tax Act, 1922 (11 of 1922), on or after the 1st day of April, 1960, shall be made in Form No. 46.