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 2] [Entire Act] Union of India - Subsection Section 2(iv) in Income-tax (Dispute Resolution Panel) Rules, 2009 (iv)"Secretariat", in relation to panel, means the designated office for filing of objections by the eligible assessee under section 144C;
