19B. [ Cases under Indian Income Tax Act, 1922. [Added by Notification No. 490/VIII-C-127, dated 17th December, 1964, published in U.P. Gazette, Part II, dated 16.12.1967, page 199.]
- Case governed by the Indian Income Tax Act, 1922, shall be, and shall continue to be, governed by the rules as they existed before January 1, 1970.]
