Section 245MA(5)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245MA(5)(i) in The Income Tax Act, 1961

(i)such order of detention, being an order to which the provisions of section 9 or section 12A of the said Act do not apply, has been revoked on the report of the Advisory Board under section 8 of the said Act or before the receipt of the report of the Advisory Board; or

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Union of India - Subsection

Section 245MA(5)(i) in The Income Tax Act, 1961