Section 10TE(14)(iii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10TE(14)(iii) in Income Tax Rules, 1962

(iii)the order under sub-rule (8) shall be passed by the Commissioner within a period of two months from the end of the month in which the objection filed by the assessee under sub-rule (7) is received by him.

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Union of India - Subsection

Section 10TE(14)(iii) in Income Tax Rules, 1962