(1)For the purposes of section 144BA,-(i)no directions under sub-section (3) of section 144BA shall be issued by the Commissioner after the expiry of one month from the end of the month in which the date of compliance of the notice issued under sub-section (2) of section 144BA falls;(ii)no reference shall be made by the Commissioner to the Approving Panel under sub-section (4) of section 144BA after the expiry of two months from the end of the month in which the final submission of the assessee in response to the notice issued under sub-section (2) of section 144BA is received;(iii)the Commissioner shall issue directions to the Assessing Officer in Form No.3CEH,-(a)in the case referred to in clause (i) of sub-rule (4) of rule 10UB, within a period of one month from the end of month in which the reference is received by him; and(b)in the case referred to in clause (ii) of sub-rule (4) of rule 10UB, within a period of two months from the end of month in which the final submission of the assessee in response to the notice issued under sub-section (2) of section 144BA is received by him.[DE. - Approving Panel [Inserted by Notification No. G.S.R. 662(E), dated 17.9.2019 (w.e.f. 26.3.1962).]
