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[Cites 0, Cited by 7] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in Income Tax Rules, 1962

(4)If an assessee is employed by more than one employer during the year, each of the employers shall issue Part A of the certificate in Form No. 16 pertaining to the period for which such assessee was employed with each of the employers and Part B may be issued by each of the employers or the last employer at the option of the assessee.