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[Cites 0, Cited by 0] [Section 11AA] [Entire Act]

Union of India - Subsection

Section 11AA(3) in Income Tax Rules, 1962

(3)The Commissioner may call for such further documents or information from the institution or fund or cause such inquiries to be made as he may deem necessary in order to satisfy himself about the genuineness of the activities of such institution or fund.