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[Cites 0, Cited by 0] [Section 6AAD] [Entire Act]

Union of India - Subsection

Section 6AAD(9) in Income Tax Rules, 1962

(9)On being satisfied with the report received under sub-rule (8) on the agricultural extension project, the Central Board of Direct Taxes may, within a period of three months from the end of the month in which it receives application referred to in sub-rule (7), notify the said project for a further period not exceeding three assessment years.