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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in Finance Act, 2015

(3)For the purposes of sub-section (1) and sub-section (2), the Principal Chief Commissioner or the Chief Commissioner or the Principal Commissioner or the Commissioner or the Joint Commissioner, as the case may be, being satisfied on the reasons recorded by the Assessing Officer about fitness of a case for the issue of notice under section 148, need not issue such notice himself.".