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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in Income Tax Rules, 1962

(6)The Board shall have the power to withdraw the approval granted under sub-rule (5) in the following circumstances, namely :-
(a)if such public company fails to make investments as per conditions mentioned in sub-rule (3); or
(b)if such public company fails to file the certificate referred to in sub-rule (4).