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[Cites 0, Cited by 0] [Section 10TE] [Entire Act]

Union of India - Subsection

Section 10TE(8) in Income Tax Rules, 1962

(8)On receipt of the objection referred to in sub-rule (7), the Commissioner shall after providing an opportunity of being heard to the assessee pass appropriate orders in respect of the validity or otherwise of the option exercised by the assessee and cause a copy of the said order to be served on the assessee and the Assessing Officer.