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[Cites 0, Cited by 0] [Section 10THD(7)] [Section 10THD] [Entire Act]

Union of India - Subsection

Section 10THD(7)(i) in Income Tax Rules, 1962

(i)no order under sub-rule (4) shall be made by an Assessing Officer after expiry of a period of three months from the end of the month in which Form 3CEFB is received by him;