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[Cites 0, Cited by 2] [Section 268A] [Entire Act]

Union of India - Subsection

Section 268A(3) in The Income Tax Act, 1961

(3)Notwithstanding that no appeal or application for reference has been filed by an income-tax authority pursuant to the orders or instructions or directions issued under sub-section (1), it shall not be lawful for an assessee, being a party in any appeal or reference, to contend that the income-tax authority has acquiesced in the decision on the disputed issue by not filing an appeal or application for reference in any case.