Section 245HA(1)(iv) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245HA(1)(iv) in The Income Tax Act, 1961

(iv)in respect of any other application made under section 245-C, an order under sub-section (4) of section 245-D has not been passed within the time or period specified under sub-section (4-A) of section 245-D, the proceedings before the Settlement Commission shall abate on the specified date.

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Union of India - Subsection

Section 245HA(1)(iv) in The Income Tax Act, 1961