Section 21AB(1)(iv) in Income Tax Rules, 1962

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Union of India - Subsection

Section 21AB(1)(iv) in Income Tax Rules, 1962

(iv)Period for which the residential status, as mentioned in the certificate referred to in sub-section (4) of section 90 or sub-section (4) of section 90A, is applicable; and

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Union of India - Subsection

Section 21AB(1)(iv) in Income Tax Rules, 1962