- In section 253 of the Income-tax Act, with effect from the 1st day of June, 1999,-(a)in sub-section (1),in clause (c), for the words and figures " an order passed by a Commissioner under section 263', the words, figures and letters "an order passed by a Commissioner under section 12AA or under section 263" shall be substituted;(b)in sub-section (6), after clause (c), the following clause shall be inserted, namely:-"(d) where the subject matter of an appeal relates to any matter, other than those specified in clauses (a), (b) and (c), five hundred rupees.".
