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

Union of India - Subsection

Section 11OA(1)(e) in Income Tax Rules, 1962

(e)the Board may, before granting approval, call for such documents or information from the applicant as it may consider necessary and may call for further details or information from the applicant as well as from the income-tax authorities and other Departments or agencies, as it may deem fit;