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

Union of India - Subsection

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

(4)The Central Government, after examining the information furnished by the recognised association under sub-rule (2) or sub-rule (3), shall notify the recognised association as a recognised association for the purposes of clause (e) of the proviso to clause (5) of section 43 or issue an order rejecting the application before the expiry of four months from the end of the month in which the application is received.