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[Cites 0, Cited by 95] [Section 144C] [Entire Act]

Union of India - Subsection

Section 144C(2) in The Income Tax Act, 1961

(2)On receipt of the draft order, the eligible assessee shall, within thirty days of the receipt by him of the draft order,-
(a)file his acceptance of the variations to the Assessing Officer; or
(b)file his objections, if any, to such variation with,-
(i)the Dispute Resolution Panel; and
(ii)the Assessing Officer.