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Income-tax (Twelfth Amendment) Rules, 2015 with retrospective effect from the 1st day of April, 2015 - (Ministry of Finance ) (17 Aug 2015)

CBDT amends Income-tax Rules, 1962

MANU/CBDT/0078/2015

Direct Taxation

The Central Board of Direct Taxes made amendments to the Income-tax Rules, 1962, inserting Rule 126: 'Computation of period of stay in India in certain cases'.

Tags : INCOME TAX   RULE   SEA VOYAGE  

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