Section 8B(2)(iii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(2)(iii) in Income Tax Rules, 1962

(iii)where the application is made by a public sector company, being any corporation, established by or under any Central or State or Provincial Act, a copy of the relevant Act.

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Union of India - Subsection

Section 8B(2)(iii) in Income Tax Rules, 1962