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[Cites 0, Cited by 7] [Section 44AA] [Entire Act]

Union of India - Subsection

Section 44AA(3) in The Income Tax Act, 1961

(3)The Board may, having regard to the nature of the business or profession carried on by any class of persons, prescribe, by rules, the books of account and other documents (including inventories, wherever necessary) to be kept and maintained under sub-section (1) or sub-section (2), the particulars to be contained therein and the form and the manner in which and the place at which they shall be kept and maintained.