Section 246A(1)(g) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(g) in The Income Tax Act, 1961

(g)an order made under clause (b) of sub-section (1) or under sub-section (2) or sub-section (3) or sub-section (5) of section 185 in respect of an assessment for the assessment year commencing on or before the 1st day of April, 1992;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 246A(1)(g) in The Income Tax Act, 1961