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

Union of India - Subsection

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

(i)The Chief Commissioner of Income-tax may, under sub-section (1) of section 35, issue the notification to be published in the Official Gazette granting approval to the company or for reasons to be recorded in writing reject the application.