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[Cites 0, Cited by 0] [Section 5F(2)] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2)(k) in Income Tax Rules, 1962

(k)A copy of the order invalidating or rejecting the application or withdrawing the approval shall be communicated to the applicant, the Assessing Officer and the Commissioner of Income-tax.