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[Cites 0, Cited by 0] [Section 245P] [Entire Act]

Union of India - Subsection

Section 245P(2) in The Income Tax Act, 1961

(2)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint54, the provisions of this section shall have effect as if for the word "Authority", the words "Board for Advance Rulings" had been substituted.