Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10R] [Entire Act] Union of India - Subsection Section 10R(2) in Income Tax Rules, 1962 (2)The Board shall give an opportunity of being heard to the assessee, before proceeding to cancel an application.
