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[Cites 0, Cited by 0] [Section 18(1A)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1A)(b) in The Taxation Laws (Amendment) Act, 2006

(b)after the expiry of six months from the end of the month in which the order of the Commissioner (Appeals) or the Appellate Tribunal or the High Court or the Supreme Court is received by the Chief Commissioner or the Commissioner or the order of revision under section 263 or section 264 is passed: