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.:2C
[Omitted]
FORM NO. 2C [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2C was inserted by the IT (Eighth Amdt Rules, 1997, w.e.f. 27-6-1997; substituted by the IT (Eleventh Amdt
Form No.:2E
[Omitted]
FORM NO. 2E [Omitted by the IT (Twenty-first Amdt Earlier, Form No. 2E was inserted by the IT (Sixth Amdt Rules, 2003, w.e.f. 14-5-2003 and later on amended by the IT (Ninth 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.: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