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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(vi) in Income-Tax (Appellate Tribunal) Rules, 1963

(vi)subject to the directions of the President, Senior Vice-President, Vice-President and Senior Member of the Bench, to fix the date of hearing of the appeals and applications and direct the issue of notices therefor;