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] [Entire Act] Union of India - Section Section 11 in Income-tax (Dispute Resolution Panel) Rules, 2009 11. Directions to be communicated to parties. - The panel shall, after the directions are issued, communicate the same to the eligible assessee and to the assessing officer.
