Section 246(2)(h) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(2)(h) in The Income Tax Act, 1961

(h)[ an order made by an Assessing Officer (other than Deputy Commissioner) under the provisions of this Act in the case of such person or classes of persons as the Board may, having regard to the nature of the cases, the complexities involved and other relevant considerations, direct. [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 246(2)(h) in The Income Tax Act, 1961