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[Cites 0, Cited by 0] [Section 35A(2)] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(2)(v) in Income-Tax (Appellate Tribunal) Rules, 1963

(v)whether any application for stay was made to the revenue authorities concerned, and if so the result thereof (copies of correspondence, if any, with the revenue authorities to be attached);