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 6AAF] [Entire Act] Union of India - Subsection Section 6AAF(14) in Income Tax Rules, 1962 (14)An order rescinding the notification shall not be passed unless the applicant has been given an opportunity of being heard in the matter.
