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Union of India - Section

Section 15 in Income-Tax Settlement Commission (Procedure) Rules, 1997

15. Verification of additional facts - Where in the course of any proceedings before the Commission any facts not contained in the settlement application (including the annexure and the statements and other documents accompanying such annexure) are sought to be relied upon, they shall be submitted to the Commission in writing and shall be verified in the same manner as provided for in the settlement application.