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[Cites 0, Cited by 2] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3) in Income Tax Rules, 1962

(3)The prescribed authority shall while communicating its order under sub-rule (2) furnish to the authorised income-tax practitioner a copy of the report of the Inquiry Officer and a statement of its findings together with the reasons for disagreement, if any, with the findings of the Inquiry Officer.