Amendments to application.
112. (1) An applicant may request in writing for an amendment to an application at any stage, before the finalisation of the terms of the agreement.
(2) The Principal Chief Commissioner of Income-tax (International Taxation) (for unilateral agreement) or the competent authority of India (for bilateral or multilateral agreement) may, allow the amendment to the application, if such an amendment does not have effect of altering the nature of the application as originally filed.