Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10Q] [Entire Act] Union of India - Subsection Section 10Q(4) in Income Tax Rules, 1962 (4)In case the assessee is not in agreement with the proposed revision the agreement may be cancelled in accordance with rule 10R.
