Section 245K(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245K(1)(ii) in The Income Tax Act, 1961

(ii)after the passing of an order of settlement under the said sub-section (4) in relation to a case, such person is convicted of any offence under Chapter XXII in relation to that case; or

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Union of India - Subsection

Section 245K(1)(ii) in The Income Tax Act, 1961