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[Cites 0, Cited by 0] [Section 10TE(14)] [Section 10TE] [Entire Act]

Union of India - Subsection

Section 10TE(14)(ii) in Income Tax Rules, 1962

(ii)no order under sub-rule (6) or sub-rule (11) shall be passed by the Transfer Pricing Officer after expiry of a period of two months from the end of the month in which the reference from the Assessing officer under sub-rule(4) or sub-rule (10), as the case may be, is received by him;