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

[Cites 0, Cited by 6] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

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

(c)an order made under section 154 or section 155 having the effect of enhancing the assessment or reducing a refund or an order refusing to allow the claim made by the assessee under either of the said sections;

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Union of India - Subsection

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