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[Cites 0, Cited by 0] [Section 384] [Entire Act]

Union of India - Subsection

Section 384(6) in The Income Tax Act, 2025

(6)Where an application is allowed under sub-section (2), the Board for Advance Rulings shall, after examining such further material as may be placed before it by the applicant or obtained by the Board for Advance Rulings, pronounce its advance ruling in writing, on the question specified in the application within six months of the receipt of application.