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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(ix) in Income-Tax (Appellate Tribunal) Rules, 1963

(ix)to verify the service of notice or other processes and to ensure that the parties are properly served, after obtaining the orders of the Bench whenever required for substituted service;