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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(16) in Finance Act, 2013

(16)The Chairperson of the Approving Panel shall be a person who is or has been a judge of a High Court, and-
(i)one member shall be a member of Indian Revenue Service not below the rank of Chief Commissioner of Income-tax; and
(ii)one member shall be an academic or scholar having special knowledge of matters, such as direct taxes, business accounts and international trade practices.