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[Cites 0, Cited by 0] [Section 389] [Entire Act]

Union of India - Subsection

Section 389(1) in The Income Tax Act, 2025

(1)The applicant, if aggrieved by any ruling pronounced or order passed by the Board for Advance Rulings or the Assessing Officer, on the directions of the Principal Commissioner or Commissioner, may appeal to the High Court against such ruling or order of the Board for Advance Rulings within sixty days from the date of the communication of that ruling or order, in such form and manner, as may be prescribed.