Section 29B(2)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 29B(2)] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(2)(a) in Income Tax Rules, 1962

(a)he has been carrying on business or profession in India continuously for a period of not less than five years immediately preceding the date of the application, and

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Union of India - Subsection

Section 29B(2)(a) in Income Tax Rules, 1962