Section 5F(2)(c) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 5F(2)] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2)(c) in Income Tax Rules, 1962

(c)Every notification under clause (iia) of sub-section (1) of section 35 shall be issued or an order rejecting the application shall be passed within a period of twelve months from the end of the month in which the application was received in the Office of the Chief Commissioner of Income-tax.

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Union of India - Subsection

Section 5F(2)(c) in Income Tax Rules, 1962