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[Cites 0, Cited by 0] [Section 6F(2)] [Section 6F] [Entire Act]

Union of India - Subsection

Section 6F(2)(v) in Income Tax Rules, 1962

(v)original bills wherever issued to the person and receipts in respect of expenditure incurred by the person or, where such bills and receipts are not issued and the expenditure incurred does not exceed fifty rupees, payment vouchers prepared and signed by the person: