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[Cites 0, Cited by 0] [Section 10N] [Entire Act]

Union of India - Subsection

Section 10N(2) in Income Tax Rules, 1962

(2)The Director General of Income-tax (International Taxation) (for unilateral agreement) or the competent authority in India (for bilateral or multilateral agreement) may, allow the amendment to the application, if such an amendment does not have effect of altering the nature of the application as originally filed.