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 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(ii) in Income-Tax Settlement Commission (Procedure) Rules, 1997 (ii)"annexure" means the annexure to the application in Form No. 34B, set out in Appendix II to the Income-tax Rules, 1962;
