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[Cites 0, Cited by 0] [Section 144BA] [Entire Act]

Union of India - Subsection

Section 144BA(7) in The Income Tax Act, 1961

(7)No direction under sub-section (6) shall be issued unless an opportunity of being heard is given to the assessee and the Assessing Officer on such directions which are prejudicial to the interest of the assessee or the interests of the revenue, as the case may be.