Section 62(2)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(iii)where the declarant is a company, by the managing director thereof, or where for any unavoidable reason such managing director is not able to sign the declaration or where there is no managing director, by any director thereof;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 62(2)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015