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

(d)an order made by the Deputy Commissioner under section 154;]

(da)[ an order of assessment made by an Assessing Officer under clause (c) of section 158-BC, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132-A, on or after the 1st day of January, 1997; [ Inserted by Act 14 of 1997, Section 8 (w.r.e.f. 1.1.1997).]

(db)an order imposing a penalty under sub-section (2) of section 158-BFA;]

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Union of India - Subsection

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