Income Tax Department

Ministry of Finance, Government of India

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Rule Number 12D

Prescribed income-tax authority under section 133C

Rule Number

12D

Upload Date

13/12/2025

Prescribed income-tax authority under section 133C

38[Prescribed income-tax authority under section 133C.

12D. The prescribed income-tax authority under section 133C shall be an income-tax authority not below the rank of Assistant Commissioner of Income-tax who has been authorised by the Central Board of Direct Taxes to act as such authority for the purposes of that section.]


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