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[Cites 0, Cited by 0] [Section 26A(2)] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(2)(b) in Income Tax Rules, 1962

(b)Form No. 12BA, if the amount of salary paid or payable to the employee is more than one lakh and fifty thousand rupees, which shall accompany the return of income of the employee.