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Expenditure-Tax Act, 1987

5. Return of aggregate of the payments received in respect of chargeable expenditure under section 8

The return of the aggregate of the payments received in respect of chargeable expenditure required to be furnished under sub-section (1) or sub-section (2) of section 8 of the Act, shall be furnished in Form No. 3 and shall be verified in the manner indicated therein.]



Expenditure-Tax Act, 1987 Back




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