Section 253(1)(e) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 253(1)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1)(e) in The Income Tax Act, 1961

(e)an order passed by an Assessing Officer under sub-section (3) of section 143 or section 147 or section 153A or section 153C with the approval of the Principal Commissioner or Commissioner as referred to in sub-section (12) of section 144BA or an order passed under section 154 or section 155 in respect of such order;

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Union of India - Subsection

Section 253(1)(e) in The Income Tax Act, 1961