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[Cites 0, Cited by 30] [Section 268A] [Entire Act]

Union of India - Subsection

Section 268A(4) in The Income Tax Act, 1961

(4)The Appellate Tribunal or Court, hearing such appeal or reference, shall have regard to the orders, instructions or directions issued under sub-section (1) and the circumstances under which such appeal or application for reference was filed or not filed in respect of any case.