RAKESH MULCHAND KOTHARI,MUMBAI vs. INCOME TAX OFFICER, WD-26(2)(5), MUMBAI

order \n:\n06.02.2025\n28.02.2025\n\nORDER\n\nPer Rahul Chaudhary, Judicial Member:\n\n1. The present appeal preferred by the Assessee is directed against\nthe order, dated 10/12/2024, passed by the Commissioner of\nIncome Tax (Appeals) – 51, Mumbai (hereinafter referred to as\n`the CIT(A)'] under Section 250 of the Income Tax Act,\n1961[hereinafter referred to as `the Act'] whereby the Ld. CIT(A)\nhad dismissed the appeal against the Assessment Order, dated\n29/12/2017, passed under Section 143(3) read with Section 147\nof the Act, for the Assessment Year 2015-2016.\n\n2. The Assessee has raised following grounds of appeal :\n\"1.0 On facts and circumstances of the case and in law, Ld.\nCIT(A) erred in confirming the validity of notice u/s 148\nissued in mechanical manner in absence of tangible\nmaterial and without having reason is believe that income\nchargeable to tax has escaped assessment;\n\n2.0 On facts and circumstances of the case and in Law, Ld.\nCIT(A) erred in confirming the validity of notice u/s 148\ndated 12/09/2016, though issued before due date for filing\nthe return of income u/s 139(4) viz. 31/03/2017, thereby\nthe notice u/s.148 and consequential reassessment order\npassed u/s.147 is bad in law;\n\n3.0 On facts and circumstances of the case and in Law, Ld. CIT\n(A) erred in confirming the validity of notice u/s 148,\nthough valid sanction u/s 151 not been obtained from\ncorrect approving authority;\n\n4.0 On facts and circumstances of the case and in law, Ld.\nCIT(A) erred in confirming the addition u/s 68 of sale\nconsideration of STT paid listed shares of M/s Surabhi\nChemicals & Investments Ltd of Rs.5, 17,04,286/-;\n\n5.0 The Ld. CIT(A), before confirming the addition of sale\nconsideration of listed shares of Rs.5,17,04,286/-, ought to\nhave considered the understated vital facts, being;\na) The correctness of exhaustive documentary\nevidences such as Contract-cum-bills, D-mat\nstatements, bank statements, bhav copy,\nconfirmation of stock broker, share application, letter\nof allotment and other documents filed on record had\nnot been disputed by AO and CIT(A);\nb) The period of holding of listed shares in the\nappellant's D-mat account exceeds 12 months and\nsuch shares had been sold on floor of Bombay stock\nexchange at prevailing market price;\nc) The substantial increase in price of shares cannot be\na sole reason to treat the bonafide transactions as\nnon-genuine;\nd) The appellant, in statement u/s.131, had confirmed\nthe transactions alongwith the documentary\nevidences;\ne) The appellant is not related to any\ndirectors/promoters and exit providers and general\nstatements of 3rd persons recorded at back of the\nappellant, without allowing an opportunity of cross\nexamination is incorrect.\n\n3. The relevant facts in brief are that based upon information\nreceived from the Director General of Income Tax (investigation),\nKolkata with respect to the bogus claim made by the Assessee is\nrespect of purchase/sale of shares,reassessment proceedings\nwere initiated in the case of the Assessee under Section 147 of\nthe Act and notice, dated 12/09/2016, was issued under Section\n148 of the Act after recording the reasons. In response to the\nsaid notice, the Assessee filed return of income on 19/09/2016\nand communicated to the Assessing Officer vide letter, dated\n23/09/2016, that the same be treated as a return filed in\nresponse to notice issued under Section 148 of the Act. Assessee\nrequested for the reasons, which were communicated on\n06/02/2017 and on the same date notice under Section 143(2)\nand 142(1) of the Act were issued. Assessee objected to the\nreopening by filing a letter, dated 17/02/2017, which were\ndisposed off by way of order,dated 03/03/2017.Thereafter, once\nagain, notice under Section 142(1) of the Act was issued on\n14/09/2017 and Assessee was asked to furnish the details. The\nAssessing Officer found that in the return of income, the\nAssessee has declared Long Term Capital Gain of\nINR.5,17,04,286/- and had claimed exemption under Section\n10(38) of the Act in respect of the same. The details asked for by\nthe Assessing Officer were furnished by the Assessee and the\nAssessing Officerafter considering the same framed assessment\nunder Section 143(3) read with Section147 of the Act on\n29/12/2017 at the total income of INR.5,06,23,268/- after\nmaking an addition of the detailed discussion on the issue made\nan addition of INR.5,17,04,286/-under Section 68 of the Act to\nthe returned income of INR.12,20,270/-.\n\n4. Being aggrieved,the Assessee preferred appeal before the CIT(A).\nIn Appellate proceedings, the Assessee challenged reopening of\nthe assessment under Section 148 of the Act, inter alia, on the\nground that the notice under Section 148 of the Act was issued to\nthe Assessee before the expiry of due date to file the return of\nincome under Section 139(4) of the Act. The notice under Section\n148 of the Act could not have been issued since the time limit for\nissuing the notice under Section 142(1) of the Act as well as the\ntime limit for filing of the belated return was available with the\nAssessee. Reliance was placed by the Assesseeon several judicial\nprecedents. It was also contended that notice under Section 148\nof the Act has been issued in absence of tangible material and on\nthe basis of borrowed satisfaction. It was also claimed that when\nno return of income was available with the Assessing Officer at\nthe time of recording of reasons, the averment made by the\nAssessing Officer in reasons recorded for reopening to the effect\nthat the Assessee has claimed bogus exemption in the return of\nincome was devoid of any merit and therefore, the reopening was\nbad in law. The CIT(A) rejected all this contention holding that\nAssessee has failed to file the return of income under Section\n139(1) of the Act;and there was no infirmity in the reopening of\nthe assessment. The CIT(A) further concluded that there was\ntangible material available with the Assessing Officer and\ntherefore, there was no merit in the contentions raised by the\nAssessee challenging the validity of the re-assessment\nproceedings. On the merits, the CIT(A) upheld the addition made\nunder Section 68 of the Act. Thus,CIT(A) dismissed the appeal\nvide order, dated 10/12/2024.\n\n5. Being aggrieved, the Assessee had preferred the present appeal\nbefore the Tribunal on the grounds reproduced in paragraph 2\nabove.\n\n6. In the appellate proceedings before the Tribunal, the Learned\nAuthorized Representative for the Assessee reiterated the\nsubmissions made before the CIT(A), and placed reliance upon\nthe reasons recorded for re-opening the assessment and the\ndecision of the Mumbai Bench of the Tribunal in the case of\nReena Rakesh Kothari vs. ITO Ward 26(2)(5), Mumbai [ITA No.\n2184/MUM/2023, dated 21/03/2024]. Pressing into service\nGround Nos.1 and 3, the Learned Authorised Representative for\nthe Assessee submitted that the reasons have been recorded on\n12/09/2016, while the return of income was filed on 19/09/2016.\nAt the time of recording of the reasons there was no return filed\nby the Assessee and therefore, there was no claim made by the\nAssessee of either exemption or non-exemption. Therefore,\nassertion made by the Assessing Officer in the reasons recorded\nthat Assessee has claimed exemption is factually incorrect and\nshows non-application of mind at the time of recording reasons\nas well as at the stage of grant of approval under Section 151 of\nthe Act. If the reasons are tested on standalone basis, it clearly\ndemonstrates non-application of mind by the Learned Assessing\nOfficer. In this regard reliance was placed by the CIT(A) on the\njudgment of the Hon'ble Bombay High Court in case of Prashant\nS Joshi V ITO 324 ITR 154 [BOM] and Principal Commissioner of\nIncome tax Shodiman Investments P Ltd [422 ITR 337] which\nwere followed in the decision of the Tribunal in the case of Reena\nRakesh Kothari (supra).\n\n7. In response, the Learned Departmental Representative supported\nthe reasons recorded for reopening the assessment and placed\nreliance on the order passed by the CIT(A).It was submitted that\nthere was tangible material for reopening the assessment in the\nform of report from investigation wing. The Assessee has\nobtained the accommodation entry with the sole object of\nobtaining the exemption under Section 10(38) of the Act. The\nreasons recorded by the Assessing Officer for re-opening the\nassessment were proper and did not suffer from any infirmity.\n\nEven in the return of income filed in response to notice issued\nSection 148 of the Act, the Assessee had claimed exemption\nunder Section 10(38) of the Act. There was no infirmity in the\norder passed by the CIT(A) in upholding the action of the\nAssessing Officer.\n\n8. We have considered the rival submission; perused the material\non record and have examined the position in law in view of the\nsubmissions advanced.\n\n8.

1. In the case of Prashant S. Joshi vs. Income-tax Officer,\nWard 19(2)(4): [2010] 324 ITR 154 (Bombay)\n[22/02/2010], cited on behalf of the Assessee, the Hon'ble\nBombay High Court has held as under:\n\n“9. Section 147 provides that if the Assessing Officer has reason\nto believe that any income chargeable to tax has escaped\nassessment for any assessment year, he may subject to the\nprovisions of sections 148 to 163, assess or reassess such\nincome and also any other income chargeable to tax, which\nhas escaped assessment and which comes to his notice\nsubsequently in the course of the proceedings under the\nsection. The first proviso to section 147 has no application in\nthe facts of this case. The basic postulate which underlines\nsection 147 is the formation of the belief by the Assessing\nOfficer that any income chargeable to tax has escaped\nassessment for any assessment year. The Assessing Officer\nmust have reason to believe that such is the case before he\nproceeds to issue a notice under section 147. The reasons\nwhich are recorded by the Assessing Officer for reopening an\nassessment are the only reasons which can be considered\nwhen the formation of the belief is impugned. The recording\nof reasons distinguishes an objective from a subjective\nexercise of power. The requirement of recording reasons is a\ncheck against arbitrary exercise of power. For it is on the\nbasis of the reasons recorded and on those reasons alone\nthat the validity of the order reopening the assessment is to\nbe decided. The reasons recorded while reopening the\nassessment cannot be allowed to grow with age and\ningenuity, by devising new grounds in replies and affidavits\nfor reopening\n\nan\nassessment were recorded. The principle of law, therefore, is\nwell-settled that the question as to whether there was reason\nto believe, within the meaning of section 147 that income\nhas escaped assessment, must be determined with reference\nto the reasons recorded by the Assessing Officer. The\nreasons which are recorded cannot be supplemented by\naffidavits. The imposition of that requirement ensures against\nan arbitrary exercise of powers under section 148.\n\n10. A Division Bench of this Court speaking through Mrs. Justice\nSujata Manohar (as the learned Judge then was) held thus\nin N.D.\nBhatt,\nIAC v. I.B.M.\nWorld Trading\nCorpn. [1995] 216 ITR 811\n\"It is also well-settled that the reasons for reopening\nare required to be recorded by the assessing authority\nbefore issuing any notice under section 148 by virtue of\nthe provisions of section 148(2) at the relevant time.\nOnly the reasons so recorded can be looked at for\nsustaining or setting aside a notice issued under section\n148. In the case of Equitable Investment Co. (P.)\nLtd. v. ITO [1988] 174 ITR 714, a Division Bench of the\nCalcutta High Court has held that where a notice issued\nunder section 148 of the Income-tax Act, 1961, after\nobtaining the sanction of the Commissioner of Income-\ntax is challenged, the only document to be looked into\nfor determining the validity of the notice is the report on\nthe basis of which the sanction of the Commissioner of\nIncome-tax has been obtained. The Income-tax\nDepartment cannot rely on any other material apart\nfrom the report.\"\n\n11. The same principle was reiterated in a judgment of the\nDivision Bench of this Court in Hindustan Lever Ltd. v. R.B.\nWadkar [2004] 268 ITR 332 (Bom.)\n\"...the reasons are required to be read as they were\nrecorded by the Assessing Officer. No substitution or\ndeletion is permissible. No additions can be made to\nthose reasons. No inference can be allowed to be drawn\nbased on reasons not recorded. It is for the Assessing\nOfficer to disclose and open his mind through reasons\nrecorded by him. He has to speak through his\nreasons....The reasons recorded should be clear and\nunambiguous and should not suffer from any\nvagueness. The reasons recorded must disclose his\nmind. Reasons are the manifestation of mind of the\nAssessing Officer. The reasons recorded should be self-\nexplanatory and should not keep the assessee guessing\nfor the reasons. Reasons provide link between\nconclusion and evidence. The reasons recorded must be\nbased on evidence. The Assessing Officer, in the event\nof challenge to the reasons must be able to justify the\nsame based on material available on record.... That vital\nlink is the safeguard against arbitrary reopening of the\nconcluded assessment. The reasons recorded by the\nAssessing Officer cannot be supplemented by filing\naffidavit of making oral submission, otherwise, the\nreasons which are lacking in material particulars would\nget supplemented, by the time the matter reaches to\nthe Court, on the strength of affidavit or oral\nsubmissions advanced.\" (Emphasis Supplied)\n\n9. Keeping in view, the above judgment of Hon'ble Bombay High\nCourt, we proceed to examine the Reasons Recorded as\ncommunicated to the Assessee vide, letter dated 06/02/2017,\nwhich read as under:\n\"To\nSmt Reena Rakesh Kothari\n28-1, Kamnagar Nagar,\nS.G. Barve Marg, Kurla(East)\nMumbai -400 024\nSir,\nSub: Reasons for issuance of notice of\nreassessmentAssessment\nin your case\nfor A.Y. 2015-16 – regarding\nRef: Your letter dated 23.09.2016\n\n2.\nPlease refer to the above.\n\n3. Vide your above referred letter, you had asked to furnish\nthe \"Reasons for Reassessment for issuing notice u/s 148 for\nΑ.Υ.2015-16.\n\n3. In this regard, it is submitted that perusal of EFS module of\nITD computer application of the Department, it is observed that in\nsome cases specific information is received from the Pr. Director\nof Income Tax (Investigation), Kolkata regarding various\nsyndicates engaged into accommodation entries of bogus Long\nTerm Capital Gain, Bogus Short Term Capital Gain and Bogus\nShort Term Capital Loss/bogus business loss through trading of\nshares of penny stocks. Penny stocks are those stocks which trade\nat very low price and whose market capitalization is very low. The\nKolkata Investigation Directorate had undertaken investigation\ninto such 84 penny stocks and has given detailed findings\nindicating bogus LTCG/STCL entries claimed by various\nbeneficiaries.\n\n4. As per the information received you are one of the\nbeneficiaries of such transactions classified as non-genuine shares\nsale/purchase transactions. The total purchases to the tune of\nRs.46,80,450/- were made by you in the scrip Mahavir Advanced\nRemedies Limited (Scrip Code 531689) on various dates during\nthe F.Y.2014-15 and claimed exempt income from LTCG of\nRs.35,06,23,268/-.\n\n5. The investigation conducted by the Kolkata Investigation\nDirectorate reveals that the trading in the above mentioned penny\nstock was a manipulated affair to generate entries of bogus\nLTCG/STCG facilitating tax evasion. During the course of search\naction sworn statements of key persons were recorded, modus\noperandi was revealed and it was admitted that they were in the\nbusiness of providing accommodation entries only.\n\n6. As stated earlier, you are one of such person who has\navailand accommodation entries of bogus capital gain by sale of\nabove mentioned penny stock. Therefore, the transactions\nclaimed by you which resulted into claim of exempt income from\nLong Term Capital Gains, are not genuine and are merely\naccommodation entries executed solely to accommodate\nunaccounted income of Assessee in the guise of exempt income\nfrom LTCG.\n\n7. The above fact shows that the income has escaped\nassessment by way of accommodation entry of bogus Long Term\nCapital Gain, in your case for A.Y.2015-16.\n\n8. Since the reasons for reassessment in your case has been\nprovided by the undersigned, hereinabove, you are requested to\ncomply with the notice u/s.142(1) which is being sent herewith, at\nthe scheduled time.\"\n\n10. During the course of hearing the learned Authorised\nRepresentative for Assessee placed reliance in the case of Reena\nRakesh Kothari in dated\n21/03/2024, wherein identical reasons recorded for reopening\nthe assessment for the Assessment Year 2015-2016 were\nquashed by the Tribunal. The relevant extract of the aforesaid\ndecision of the Tribunal read as under:\n\"013. On the basis of above reasons it is apparent that:\ni. As per Para no 4 it is mentioned that Assessee has\nclaimed exempt long term capital gain during FY\n2014-15 from LTCG of Rs 3,81,58,791/-.\n\nii. In Para no 6 also Id AO has claimed that transaction\nentered in to by the Assessee resulted in to claim of\nexempt income from long term capital gains which\nare not genuine.\n\niii. In Para no 7 also the LD AO has mentioned that\nincome has escaped by way of accommodation entry\nof bogus long term gain for AY 2015-16.\n\niv. These reasons were recorded on or before\n12/09/2016 being the date of issue of notice u/s 148\nof the act.\n\nV. Assessee has filed her first ROI only on 19/09/2016.\nIt is seven days after the reason recorded. This ROI\nwas filed u/s 139 (4) of the Act i.e. belated ROI.\n\nvi. Prior to that no other ROI is filed by Assessee.\nvii. Thus as on the date of recording of reasons of\nreopening, there is no ROI filed by the Assessee.\nviii. Thus, as on that date it is clear that Assessee has not\nmade any claim of exemption u/s 10 (38) of the Act.\n\nix. Reason recorded by the Ld. AO repeated referred to\nclaim made by the Assessee of exemption despite\nthe fact that there is no claim made by the Assessee\nas No ROI is filed.\n\nX. In absence of any ROI filed by Assessee no claim of\nexemption is made by the Assessee. But the Ld AO\nrepeatedly has mentioned that claim of the Assessee\nis not genuine. Thus it is clearly non application of\nmind by the Ld AO.\n\nxi. Further on such reason, approval/ sanction u/s 151\nof the act is accorded. Thus, such approval/ sanction\nare also without application of mind.\n\n014. Thus no reason to believe can be formed by LD AO with\nrespect to escapement of income prior to the dates for filing\nof Return of Income. Explanation 2 (a) to Section147 of the\nAct also does not make any distinction between ROI filed\nu/s 139 (1) or u/s 139 (4) of the Act.\n\n015. Thus, in absence of any ROI for the impugned assessment\nyear, LD AO could not have formed such a belief and LD\nApproving authority also could not have approved such\nreason for reopening of assessment.\n\n016. Accordingly, Ground no 2 of the appeal is allowed. As\nappeal of Assessee is allowed on the Ground no 2\nmentioned above, all other grounds are not required to be\nadjudicated.\n\n018. In the result, appeal of Assessee is allowed.\"\n\n11. We note that in the present case also the reasons recorded suffer\nfrom the same infirmity as highlighted by the Tribunal in the case\nof Reena Rakesh Kothari (supra). In Paragraph 4 of the Reasons\nRecorded for reopening assessment for the Assessment Year\n2015-2016, was mentioned that Assessee has 'claimed exempt\nincome from LTCG of INR.5,06,23,268/-'. In Paragraph 6 of the\nReasons Recorded the Learned Assessing Officer has claimed that\ntransaction entered into by the Assessee 'which resulted into\nclaim of exempt income from Long Term Capital Gains are not\ngenuine'. It is admitted position that the reasons were recorded\non or before 12/09/2016 being the date of issue of notice under\nSection 148 of the Act. The Assessee has filed return of income\nunder Section 139(4) of the Act as belated return on 19/09/2016\n(i.e. seven days after the reason were recorded). Prior to that no\nreturn of income was on record. Thus, as on the date of recording\nof reasons of reopening, there is no return of income before the\nAssessing Officer and therefore, the question of the Assessee\nmaking claim for exemption under Section 10(38) of the Act did\nnot arise. The Reason Recorded repeatedly referred to claim\nmade by the Assessee of exemption despite the fact that there\nwas no claim made by the Assessee as no return of income was\nfiled. In the case of Reena Rakesh Kothari (supra), in identical\nfacts and circumstances, the Tribunal has held that this amounts\nto non-application of mind by the Assessing Officer as well as by\nthe sanctioning authority. No reason to believe could have been\nformed by Ld. Assessing Officer with respect to escapement of\nincome prior to the date for filing of return of income. The\nLearned Departmental Representative was not able to\ndifferentiate the decision of the Tribunal in the case of Reena\nRakesh Kothari (supra) either on facts and or in law. Thus, taking\ninto accounts the facts and circumstances of the present case,\nand respectfully following the judgment of the Hon'ble Bombay\nHigh Court in the case of Prashant S. Joshi (supra) and the\ndecision of Tribunal in the case of Reena Rakesh Kothari (supra),\nwe hold that the reasons recorded for reopening assessment for\nthe Assessment Year 2015-16 do not meet the requirements of\nSection 147 of the Act. Therefore, the reasons recorded for\nreopening the assessment for the Assessment Year 2015-2016,\nbased upon incorrect understanding of facts, communicated, vide\nletter dated 06/02/2017, as well as the consequent Assessment\nOrder, dated 29/12/2017, passed under Section 147 of the Act\nare quashed as being bad in law. In view of the aforesaid,\nGround No. 1 and 3 raised by the Assessee are allowed; and the\nbalance grounds raised by the Assessee are dismissed as having\nbeen rendered infructuous.\n\n12. In result, in terms of paragraph 11 above, the appeal preferred\nby the Assessee is allowed.\n\nOrder pronounced on 28.02.2025.\n\nSd/-\n(Girish Agrawal)\nAccountant Member\n\nमुंबई Mumbai; दिनांकDated : 28.02.2025.\nKarishma J. Pawar (Stenographer)\n\nSd/-\n(Rahul Chaudhary)\nJudicial Member\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n\n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