Section 5(3) in Income-Tax Settlement Commission (Procedure) Rules, 1997
(3)[ The application shall be accompanied by a copy of self(-)attested challans or other documents as evidence in respect of payment of tax and interest by the applicant.] [Inserted by Notification No. G.S.R. 820 (E) dated 6.10.2010 (w.e.f. 4.7.1997)][6. Report of the Commissioner under sub-section (2B) of Section 245D. - The Commissioner shall furnish seven copies of report referred to in sub-section (2B) of Section 245D, to the Commission and one copy to the applicant simultaneously.] [Substituted by Notification No. G.S.R. 820 (E) dated 6.10.2010 (w.e.f. 4.7.1997)][7. Preparation of paper books, etc. - (1) If the applicant proposed to refer to or rely upon any documents or statements or other papers, during the course of hearing under sub-section (4) of Section 245D of the Act, he may submit seven copies of a paper books containing such papers duly indexed and numbered, within thirty days of the receipt of an order under sub-section (2C) of Section 245D, or within thirty days of the date by which the application was required to be declared invalid but has not been so declared:Provided that the Commission may, in appropriate cases, condone the delay and admit the paper book.
