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[Cites 0, Cited by 30] [Entire Act]

Union of India - Section

Section 61 in Income Tax Rules, 1962

61. Inquiry Officer.

- The prescribed authority shall, unless it proposes to conduct the inquiry itself, appoint an Inquiry Officer, not below the rank of an Assistant Commissioner of Income-tax to conduct the inquiry and shall inform the authorised income-tax practitioner of the appointment of such an Inquiry Officer.