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[Cites 0, Cited by 0] [Section 10I] [Entire Act]

Union of India - Subsection

Section 10I(3) in Income Tax Rules, 1962

(3)Application in Form No. 3CED may be filed by the person referred to in rule 10G at any time-
(i)before the first day of the previous year relevant to the first assessment year for which the application is made, in respect of transactions which are of a continuing nature from dealings that are already occurring; or
(ii)before undertaking the transaction in respect of remaining transactions.