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

Union of India - Subsection

Section 10L(1) in Income Tax Rules, 1962

(1)If the application referred to in rule 10K has been allowed to be proceeded with, the team or the competent authority in India or his representative shall process the same in consultation and discussion with the applicant in accordance with provisions of this rule.