Section 245O(3)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245O(3)(c) in The Income Tax Act, 1961

(c)a revenue Member—

(i)from the Indian Revenue Service, who is, or is qualified to be, a Member of the Board; or

(ii)from the Indian Customs and Central Excise Service, who is, or is qualified to be, a Member of the Central Board of Excise and Customs,