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 10H] [Entire Act] Union of India - Subsection Section 10H(6) in Income Tax Rules, 1962 (6)The pre-filing consultation shall-(i)not bind the Board or the person to enter into an agreement or initiate the agreement process;(ii)not be deemed to mean that the person has applied for entering into an agreement.
