Section 19(2)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(a)filed within a period of one hundred and twenty days from the date on which the order appealed against is received by the Principal Chief Commissioner or the Chief Commissioner or the Principal Commissioner or the Commissioner or the assessee;

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Union of India - Subsection

Section 19(2)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015