Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act] Union of India - Subsection Section 31(2)(e) in Expenditure-Tax Act, 1987 (e)the form in which appeals under section 22 or under sub-section (6) of section 23 may be filed and the manner in which they may be verified;