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[Cites 0, Cited by 2] [Section 245BA] [Entire Act]

Union of India - Subsection

Section 245BA(4) in The Income Tax Act, 1961

(4)Notwithstanding anything contained in sub-sections (1) and (2), the Chairman may authorise the Vice-Chairman or other Member appointed to one Bench to discharge also the functions of the Vice-Chairman or, as the case may be, other Member of another Bench.