Section 127(2)(vii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2)(vii) in Income Tax Rules, 1962

(vii)the address of the assessee as available in the records of a local authority as referred to in the Explanation below clause (20) of section 10 of the Act.

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Union of India - Subsection

Section 127(2)(vii) in Income Tax Rules, 1962