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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(14) in Finance Act, 2013

(14)The directions issued by the Approving Panel under sub-section (6) shall be binding on-
(i)the assessee; and
(ii)the Commissioner and the income-tax authorities subordinate to him,
and notwithstanding anything contained in any other provision of the Act, no appeal under the Act shall lie against such directions.