Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in Taxation On Income (Investigation Commission) Act, 1947 (2)On a direction being made under sub- section (1), a copy of the report of the Commission so far as it relates to the case of the person concerned, shall be furnished to him.
