Mumbai Railway Vikas Corporation Limited v. Commissioner Of Income

Syed Shah Mohammed Quadri:— The applicant filed this application under section 245Q of the Income-tax Act, 1961 seeking advance ruling from this Authority on the questions mentioned in the application, which are not material for the purpose of this order as the applicant prays for withdrawal of the application.

2. Sub-section 3 of section 245Q provides that an application filed under sub-section (1) thereof may be withdrawn within 30 days from the date of the application. This, however, in our view, does not preclude the applicant from withdrawing the application after the said period with the permission of the Authority. We, therefore, permit withdrawal of the application. Accordingly, the application is dismissed as withdrawn.