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

Union of India - Subsection

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

(g)the Board may withdraw the approval if it is satisfied that the assessee has ceased its activities relating to the specified business or its activities are not genuine or are not being carried out in accordance with all or any of the conditions under this rule;