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[Cites 0, Cited by 6] [Section 270AA] [Entire Act]

Union of India - Subsection

Section 270AA(4) in The Income Tax Act, 1961

(4)The Assessing Officer shall, within a period of one month from the end of the month in which the application under sub-section (1) is received, pass an order accepting or rejecting such application:Provided that no order rejecting the application shall be passed unless the assessee has been given an opportunity of being heard.