Section 9(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963

(iv)In the case of assessment under section 143 read with section 147, the memorandum of appeal shall also be accompanied by two copies of the original assessment order, if any.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963