Section 269I(5)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269I(5)(b) in The Income Tax Act, 1961

(b)placing the Central Government in the same position in relation to such rights as the person in whom such rights would have continued to vest if such order had not become final, and the competent authority may issue such directions as he may deem fit to any person concerned for taking the necessary steps for compliance with the provisions of clauses (a) and (b).

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Union of India - Subsection

Section 269I(5)(b) in The Income Tax Act, 1961