Section 46A(1)(d) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1)(d) in Income Tax Rules, 1962

(d)where the Assessing Officer has made the order appealed against without giving sufficient opportunity to the appellant to adduce evidence relevant to any ground of appeal.

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Union of India - Subsection

Section 46A(1)(d) in Income Tax Rules, 1962