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[Cites 0, Cited by 4] [Section 270AA] [Entire Act]

Union of India - Subsection

Section 270AA(2) in The Income Tax Act, 1961

(2)An application referred to in sub-section (1) shall be made within one month from the end of the month in which the order referred to in clause (a) of sub-section (1) has been received and shall be made in such form and verified in such manner as may be prescribed.19