Section 5F(2)(d) in Income Tax Rules, 1962

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Union of India - Subsection

Section 5F(2)(d) in Income Tax Rules, 1962

(d)If any defect is noticed in the application in Form No. 3CF-III or if any relevant document is not attached thereto, the Commissioner of Income-tax shall serve a deficiency letter on the applicant before the expiry of one month from the date of receipt of the application form in his office.

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Union of India - Subsection

Section 5F(2)(d) in Income Tax Rules, 1962