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

Union of India - Subsection

Section 20(5) in Income Tax Rules, 1962

(5)The Board shall pass an order in writing granting approval or refusing approval to such public company, as the case may be :Provided that no order refusing approval shall be passed by the Board before allowing an opportunity of being heard to the public company.