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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in Income Tax Rules, 1962

(2)The Inquiry Officer shall, in the course of the inquiry, consider such documentary evidence and take such oral evidence as may be relevant or material in regard to the charges. The authorised income-tax practitioner shall be entitled to cross-examine witnesses examined in support of the charges and to give evidence in person. If the Inquiry Officer declines to examine any witness on the ground that his evidence is not relevant or material, he shall record his reasons in writing.