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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(i) in Income Tax Rules, 1962

(i)in cases where the function of allotment of permanent account number under section 139A has been assigned by the Chief Commissioner or Commissioner to any particular Assessing Officer, to that Assessing Officer;