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

[Cites 0, Cited by 2] [Section 139A(5)] [Section 139A] [Entire Act]

Union of India - Subsection

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

(c)quote such number in all documents pertaining to such transactions as may be prescribed by the Board in the interests of the revenue, and entered into by him:

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Union of India - Subsection

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