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 1] [Section 245Q] [Entire Act] Union of India - Subsection Section 245Q(2) in The Income Tax Act, 1961 (2)The application shall be made in quadruplicate and be accompanied by a fee of ten thousand rupees or such fee as may be prescribed57 in this behalf, whichever is higher.
