Section 139A(5)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 15] [Section 139A(5)] [Section 139A] [Entire Act]

Union of India - Subsection

Section 139A(5)(d) in The Income Tax Act, 1961

(d)[ intimate the Assessing Officer any change in his address or in the name and nature of his business on the basis of which the permanent account number was allotted to him.] [Substituted by Act 22 of 1995, Section 30, for Section 139-A (w.e.f. 1.7.1995).]

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Union of India - Subsection

Section 139A(5)(d) in The Income Tax Act, 1961