Section 139A(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 139A(1)] [Section 139A] [Entire Act]

Union of India - Subsection

Section 139A(1)(iii) in The Income Tax Act, 1961

(iii)[ who is required to furnish a return of income under ] [Substituted by Act 22 of 1995, Section 30, for Section 139-A (w.e.f. 1.7.1995).][sub-section (4-A) of section 139; or [ Substituted by Act 18 of 2005, Section 41, for " sub-section (4-A) of section 139" (w.e.f. 1.4.2006).]

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Union of India - Subsection

Section 139A(1)(iii) in The Income Tax Act, 1961