Section 286(3)(g) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(3)(g) in The Income Tax Act, 2025

(g)the period commencing from the date on which an application is made before the Board for Advance Rulings under section 383(1) and ending with the date on which the order either rejecting the application or the advance ruling pronounced by it, is received by the jurisdictional Principal Commissioner or Commissioner under section 384(5) or (8), as the case may be; or

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Union of India - Subsection

Section 286(3)(g) in The Income Tax Act, 2025