Section 245K(1)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245K(1)(iii) in The Income Tax Act, 1961

(iii)the case of such person was sent back to the Assessing Officer by the Settlement Commission on or before the 1st day of June, 2002, then, he shall not be entitled to apply for settlement under section 245-C in relation to any other matter.

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Union of India - Subsection

Section 245K(1)(iii) in The Income Tax Act, 1961