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[Cites 0, Cited by 4] [Section 133A(3)] [Section 133A] [Entire Act]

Union of India - Subsection

Section 133A(3)(i) in The Income Tax Act, 1961

(i)if he so deems necessary, place marks of identification on the books of account or other documents inspected by him and make or cause to be made extracts or copies therefrom,]