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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(2)(v) in Income-Tax (Appellate Tribunal) Rules, 1963

(v)to check whether the appeal or appeals are barred by limitation and, if so, intimate the party and place the matter before the Bench for orders;