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[Cites 0, Cited by 0] [Section 6AAF] [Entire Act]

Union of India - Subsection

Section 6AAF(12) in Income Tax Rules, 1962

(12)A copy of the notification issued under sub-rule (10) or sub-rule (11) shall be sent to the applicant, the NSDA, the training institute and the Commissioner of Income-tax or the Director of Income-tax, as the case may be, having jurisdiction over the case.