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[Cites 0, Cited by 0] [Section 11OB(1)] [Section 11OB] [Entire Act]

Union of India - Subsection

Section 11OB(1)(i) in Income Tax Rules, 1962

(i)a copy of the order invalidating or rejecting the application or withdrawing the approval shall be communicated to the applicant and the Assessing Officer and the Commissioner having jurisdiction over the assessee.