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[Cites 0, Cited by 0] [Section 10RA] [Entire Act]

Union of India - Subsection

Section 10RA(6) in Income Tax Rules, 1962

(6)The applicant, the Assessing Officer or the Principal Commissioner or the Commissioner, shall inform the Dispute Resolution Panel or the Commissioner (Appeals) or the Appellate Tribunal or the High Court, as the case may be, the fact of an agreement containing rollback provision having been entered into along with a copy of the same as soon as it is practicable to do so.