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[Cites 0, Cited by 0] [Section 44CA] [Entire Act]

Union of India - Subsection

Section 44CA(3) in Income Tax Rules, 1962

(3)Where the proceeding before the Settlement Commission abates, the Commission shall send, all the material and other information produced by the assessee before the Commission and the results of any enquiry held or evidence recorded in the course of proceedings before it, to the Commissioner.