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[Cites 0, Cited by 0] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(5) in Companies (Court) Rules, 1959

(5)Where the Taxing Officer is of opinion that any such agreement as aforesaid is unfair or unreasonable, he may refer the matter to the Judge who may thereupon make such order as he thinks just, and the taxation shall proceed in accordance with such order.