Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 48] [Entire Act] Union of India - Section Section 258 in The Income Tax Act, 1961 258. Power of High Court or Supreme Court to require statement to be amended. - [Omitted by the National Tax Tribunal Act, 2005 (49 of 2005), section 30 and Schedule (w.e.f. 28-12-2005).]
