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[Cites 0, Cited by 0] [Section 210A(2)] [Section 210A] [Entire Act]

Union of India - Subsection

Section 210A(2)(g) in The Companies Act, 1956

(g)the Chairman of the Central Board of Direct Taxes constituted under the Central Boards of Revenue Act, 1963 (54 of 1963) or his nominee;