Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112A] [Entire Act] Union of India - Subsection Section 112A(3) in Income Tax Rules, 1962 (3)The Assessing Officer may examine on oath any other person or make such other inquiry as he may deem fit.
