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

Union of India - Subsection

Section 6DDB(4) in Income Tax Rules, 1962

(4)The Central Government, after examining the information furnished by the stock exchange under sub-rule (2) or sub-rule (3), shall notify the stock exchange as a recognised stock exchange for the purposes of clause (d) of proviso to clause (5) of section 43 or issue an order rejecting the application before the expiry of four months from the end of the month in which the application is received.