Section 246(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(2)(c) in The Income Tax Act, 1961

(c)an order of assessment made after the 30th day of September, 1984, on the basis of the directions issued by the Deputy Commissioner under section 144-A;

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Union of India - Subsection

Section 246(2)(c) in The Income Tax Act, 1961