Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(1) in Income-tax (Dispute Resolution Panel) Rules, 2009 (1)For the purpose of hearing of objections, the panel may hold its sittings at its headquarters or at such other place or places as it may deem proper.
