9. [ Disclosure of information respecting assessees. [Substituted by G.S.R. 832, dated 9th June, 1965.]
(1)The application to the Commissioner under Section 42B for information relating to an assessee in respect of any assessment made under the Act shall be made in Form I.(2)The information under Section 42B shall be furnished by the Commissioner in Form J.(3)Where it is not possible for the Commissioner to furnish the information asked for by the applicant under Section 42B owing to the fact that the relevant assessment has not been completed, he shall inform the applicant in Form K.(4)Where the Commissioner is satisfied that it is not in the public interest to furnish or cause to be furnished the information asked, for he shall intimate the fact to the applicant in Form L.]
