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[Cites 0, Cited by 0] [Section 17CB(3)] [Section 17CB] [Entire Act]

Union of India - Subsection

Section 17CB(3)(f) in Income Tax Rules, 1962

(f)"registered valuer" means a person registered as a valuer under section 34AB of the Wealth-tax Act, 1957 (27 of 1957);