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[Cites 0, Cited by 6] [Section 245R] [Entire Act]

Union of India - Subsection

Section 245R(4) in The Income Tax Act, 1961

(4)Where an application is allowed under sub-section (2), the Authority shall, after examining such further material as may be placed before it by the applicant or obtained by the Authority, pronounce its advance ruling on the question specified in the application.