Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in Income-tax (Dispute Resolution Panel) Rules, 2009 (1)The objections if any, of the eligible assessee to the draft order may be filed in person or through his agent within the specified period in Form No. 35A.
