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[Cites 0, Cited by 0] [Section 10UC(1)] [Section 10UC] [Entire Act]

Union of India - Subsection

Section 10UC(1)(ii) in Income Tax Rules, 1962

(ii)no reference shall be made by the Commissioner to the Approving Panel under sub-section (4) of section 144BA after the expiry of two months from the end of the month in which the final submission of the assessee in response to the notice issued under sub-section (2) of section 144BA is received;