Section 295(2)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(i) in The Income Tax Act, 1961

(i)the form and manner in which any application, claim, return or information may be made or furnished and the fees that may be levied in respect of any application or claim;

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Union of India - Subsection

Section 295(2)(i) in The Income Tax Act, 1961