Legal Document View

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
[Cites 0, Cited by 0] [Section 10DB] [Entire Act]

Union of India - Subsection

Section 10DB(5) in Income Tax Rules, 1962

(5)[ The information required to be conveyed under proviso to sub-section (4) of section 286 regarding the designated constituent entity shall be furnished in Form No. 3CEAE.] [Substituted by Notification No. G.S.R. 14(E), dated 6.1.2020 (w.e.f. 26.3.1962).]