Section 246A(1)(r) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(r) in The Income Tax Act, 1961

(r)an order made by an Assessing Officer other than a Deputy Commissioner under the provisions of this Act in the case of such person or class of persons, as the Board may, having regard to the nature of the cases, the complexities involved and other relevant considerations, direct.

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Union of India - Subsection

Section 246A(1)(r) in The Income Tax Act, 1961