Section 127(2)(v) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2)(v) in Income Tax Rules, 1962

(v)the address of the assessee as furnished in Form No.61A under sub-rule (1) of rule 114E to the Director of Income-tax (Intelligence and Criminal Investigation) or to the Joint Director of Income-tax (Intelligence and Criminal Investigation); or

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Union of India - Subsection

Section 127(2)(v) in Income Tax Rules, 1962