(1)An agreement, subsequent to it having been entered into, may be revised by the Board, if,-(a)there is a change in critical assumptions or failure to meet a condition subject to which the agreement has been entered into;(b)there is a change in law that modifies any matter covered by the agreement but is not of the nature which renders the agreement to be non-binding ; or(c)there is a request from competent authority in the other country requesting revision of agreement, in case of bilateral or multilateral agreement.
