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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in Finance Act, 2015

(2)In a case other than a case falling under sub-section (1), no notice shall be issued under section 148 by an Assessing Officer, who is below the rank of Joint Commissioner, unless the Joint Commissioner is satisfied, on the reasons recorded by such Assessing Officer, that it is a fit case for the issue of such notice.