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[Cites 0, Cited by 2] [Section 245M] [Entire Act]

Union of India - Subsection

Section 245M(1) in The Income Tax Act, 1961

(1)With respect to a pending application, the assessee who had filed such application may, at his option, withdraw such application within a period of three months from the date of commencement of the Finance Act, 2021 and intimate the Assessing Officer, in the prescribed manner, about such withdrawal.