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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7)(f) in Income Tax Rules, 1962

(f)Assets acquired by the prescribed authority for executing the approved programme shall not be disposed of without the approval of the Principal Chief Commissioner of Income-tax or Chief Commissioner of Income-tax or Principal Director General of Income-tax or Director General of Income-tax having jurisdiction over the sponsor;