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[Cites 0, Cited by 2] [Section 269G] [Entire Act]

Union of India - Subsection

Section 269G(2) in The Income Tax Act, 1961

(2)Every appeal under this section shall be in the prescribed form and shall be verified in the prescribed manner and shall be accompanied by a fee of [two hundred rupees] [ Substituted by Act 16 of 1981, Section 21, for " one hundred and twenty-five rupees" (w.e.f. 1.6.1981).].