Report No. 12
144. Return by whom to be signed.-
The return under section 143 [22(1) or 22(2) or 22(3)] shall be signed and verified-
(a) in the case of an individual, by the individual himself; where the individual is absent from India, by some person duly authorised by him in this behalf and where the individual is mentally incapacitated from attending to his affairs, by his guardian or committee or by any other person competent to act on his behalf;
(b) in the case of a Hindu undivided family, by the Karta, and, where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;
(c) in the case of a company or local authority, by the principal officer thereof
(d) in the case of a firm, by any partner thereof, not being a minor;
(e) in the case of any other association, by any member of the association or the principal officer thereof; and
(f) in the case of any other person, by that person or by some person competent to act on his behalf
Back
