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

Union of India - Subsection

Section 6AAD(10) in Income Tax Rules, 1962

(10)A copy of the notification issued under sub-rule (6) or, as the case may be, under sub-rule (9) shall be sent to the applicant, the Ministry of Agriculture, Government of India, the Commissioner of Income-tax or the Director of Income-tax, as the case may be, the Department of Agriculture of the concerned State and the Agricultural Technology Management Agency of the concerned District.