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

Union of India - Subsection

Section 11OB(1)(h) in Income Tax Rules, 1962

(h)no order treating the application as invalid or rejecting the application or withdrawing the approval or cancellation of the notification, shall be passed without giving an opportunity of being heard to the assessee;