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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(6) in Income Tax Rules, 1962

(6)The Board shall pass an order in writing granting approval or refusing approval to such Mutual Fund, as the case may be :Provided that no order of refusing approval shall be passed by the Board without an opportunity of being heard given to the Mutual Fund.