Section 245F(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 245F(2)] [Section 245F] [Entire Act]

Union of India - Subsection

Section 245F(2)(ii) in The Income Tax Act, 1961

(ii)an application is not allowed to be proceeded with under sub-section (2A) of section 245D, or, as the case may be, is declared invalid under sub-section (2C) of that section; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 245F(2)(ii) in The Income Tax Act, 1961