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[Cites 0, Cited by 0] [Section 245R] [Entire Act]

Union of India - Subsection

Section 245R(7) in The Income Tax Act, 1961

(7)A copy of the advance ruling pronounced by the Authority, duly signed by the Members and certified in the prescribed manner61 shall be sent to the applicant and to the Principal Commissioner or Commissioner, as soon as may be, after such pronouncement.