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[Cites 0, Cited by 0] [Section 6AAF] [Entire Act]

Union of India - Subsection

Section 6AAF(5) in Income Tax Rules, 1962

(5)If any defect is noticed in the application referred to in sub-rule (2) or if any relevant document is not attached thereto, the NSDA shall, before the expiry of one month from the date of receipt of the application in its office, intimate the defect to the applicant for its rectification.