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Citedby 20 docs - [
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Jaihind Bottling Co. (P) Ltd. vs Asstt. Cit on 13 December, 2004
Reckitt Colman Of India Ltd. And ... vs Assistant Commissioner Of Income ... on 7 September, 2001
Ulka Advertising (P.) Ltd. vs Deputy Commissioner Of ... on 8 August, 2002
Navsari Waste Cotton Products vs Commissioner Of Income-Tax, ... on 13 September, 1985
Mr. Homi Phiroz Ranina And Ors. vs The State Of Maharashtra And Ors. on 4 February, 2003
User Queries
incometax act 1995
[
Section 2
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Complete Act
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Central Government Act
Section 2(33) in The Income- Tax Act, 1995
(33) " prescribed" means prescribed by rules made under this Act;