Section 153B(3)(vi) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153B(3)(vi) in The Income Tax Act, 1961

(vi)the period commencing from the date on which an application is made before the Authority for Advance Rulings [or before the Board for Advance Rulings] under sub-section (1) of section 245Q and ending with the date on which the order rejecting the application is received by the Principal Commissioner or Commissioner under sub-section (3) of section 245R; or

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Union of India - Subsection

Section 153B(3)(vi) in The Income Tax Act, 1961