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[Cites 0, Cited by 18] [Section 245HA] [Entire Act]

Union of India - Subsection

Section 245HA(2) in The Income Tax Act, 1961

(2)Where a proceeding before the Settlement Commission abates, the Assessing Officer, or, as the case may be, any other income-tax authority before whom the proceeding at the time of making the application was pending, shall dispose of the case in accordance with the provisions of this Act as if no application under section 245-C had been made.