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 269F] [Entire Act] Union of India - Subsection Section 269F(5) in The Income Tax Act, 1961 (5)The decision of the competent authority in respect of the objections heard shall be in writing and shall state the reasons for the decision with respect to each objection.
