Form No.:2B
[Omitted]
FORM NO. 2B [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2B was inserted by the IT (Sixteenth Amdt Rules, 1995, w.e.f. 23-8-1995; amended by the IT (Eighth Amdt
Form No.:3AA
[Omitted]
FORM NO. 3AA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AA was inserted by the IT (Fourteenth Amdt Rules, 2002, w.e.f. 1-4-2003 and later on amended by the IT
Form No.:3AAA
[Omitted]
FORM NO. 3AAA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3AAA was inserted by the IT (Sixth Amdt Rules, 1986, w.e.f. 1-4-1987 and later on amended by the IT (Ninth Amdt
Form No.:3AC
Audit report under section 33AB(2)
FORM NO. 3AC [See rule 5AC] Audit Report under section 33AB(2) Part I Audit report under section 33AB(2) of the Income-tax Act, 1961, in a case where the accounts of the
Form No.:3AD
Audit Report under section 33ABA(2)
FORM 3AD [See rule 5AD] Audit Report under section 33ABA(2) Part I Audit report under section 33ABA(2) of the Income-tax Act, 1961, in a case where the accounts of the
Form No.:3AE
Audit Report under section * 35D(4)/35E(6) of the Income-tax Act, 1961
* I/We have examined the Balance Sheet(s) of M/s as at and the Profit and Loss Account(s) for the year(s) ended on * that/those date(s) which are in agreement
Form No.:3BA
[Omitted]
FORM NO. 3BA [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 3BA was inserted by the IT (Twentieth Amdt
Form No.:3C
Form of daily case register
FORM NO. 3C [See rule 6F(3)] Form of daily case register [TO BE MAINTAINED BY PRACTITIONERS OF ANY SYSTEM OF MEDICINE, I.E., PHYSICIANS, SURGEONS, DENTISTS, PATHOLOGISTS
Form No.:3CA
Audit report under section 44AB of the Income -tax Act, 1961, in a case where the accounts of the business or profession of a person have been audited under any other law
FORM NO. 3CA [See rule 6G(1)(a)] Audit report under section 44AB of the Income -tax Act, 1961, in a case where the accounts of the business or profession of a person have been
Form No.:3CB
Audit report under section 44AB of the Income-tax Act, 1961, in the case of a person referred to in clause (b) of sub-rule (1) of rule 6G
(B) In *my/our opinion, proper books of account have been kept by the head office and branches of the assessee so far as appears from*my/ our examination of the books