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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1A) in The Tax Return Preparer Scheme, 2006

(1A)The amount of disbursement for any eligible person in relation to an eligible year shall not exceed,-
(a)five thousand rupees in case of First Eligible Assessment Year;
(b)three thousand rupees in case of Second Eligible Assessment Year; and
(c)two thousand rupees in case of Third Eligible Assessment Year.]