Section 153B(3)(x) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153B(3)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(3)(x) in The Income Tax Act, 1961

(x)the period commencing from the date on which a reference for declaration of an arrangement to be an impermissible avoidance arrangement is received by the Principal Commissioner or Commissioner under sub-section (1) of section 144BA and ending on the date on which a direction under sub-section (3) or sub-section (6) or an order under sub-section (5) of the said section is received by the [Assessing Officer; or]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 153B(3)(x) in The Income Tax Act, 1961