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[Cites 0, Cited by 0] [Section 10CB(3)] [Section 10CB] [Entire Act]

Union of India - Subsection

Section 10CB(3)(d) in Income Tax Rules, 1962

(d)in cases referred to in clause (v) of sub-rule (1), from the date of giving effect by the Assessing Officer under rule 44H to the resolution arrived at under mutual agreement procedure.]