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[Cites 0, Cited by 0] [Section 245O] [Entire Act]

Union of India - Subsection

Section 245O(7) in The Income Tax Act, 1961

(7)A Bench shall consist of the Chairman or the Vice-chairman and one revenue Member and one law Member:Provided that where the Authority is dealing with an application seeking advance ruling in any matter relating to this Act, the revenue Member of the Bench shall be such Member as referred to in sub-clause (i) of clause (c) of sub-section (3).