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[Cites 0, Cited by 89] [Section 144C] [Entire Act]

Union of India - Subsection

Section 144C(8) in The Income Tax Act, 1961

(8)The Dispute Resolution Panel may confirm, reduce or enhance the variations proposed in the draft order so, however, that it shall not set aside any proposed variation or issue any direction under sub-section (5) for further enquiry and passing of the assessment order.