(4)Where the Commissioner is satisfied that the provisions of Chapter X-A are not required to be invoked with reference to an arrangement after considering-(i)the reference received from the Assessing Officer under sub-section (1) of section 144BA; or(ii)the reply of the assessee in response to the notice issued under sub-section (2) of section 144BA,he shall issue directions to the Assessing Officer in Form No. 3CEH.
