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[Cites 0, Cited by 0] [Section 245HA(1)] [Section 245HA] [Entire Act]

Union of India - Subsection

Section 245HA(1)(iii) in The Income Tax Act, 1961

(iii)an application made under section 245-C has been declared as invalid under sub-section (2-C) of section 245-D; or