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[Cites 0, Cited by 0] [Section 6AAD] [Entire Act]

Union of India - Subsection

Section 6AAD(4) in Income Tax Rules, 1962

(4)Where any defect is noticed in the application referred to in sub-rule (2) or a relevant document is not attached thereto, the Central Board of Direct Taxes shall, before the expiry of one month from the date of receipt of the application in its office, intimate the defect to the applicant for its rectification.