Section 260A(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 22] [Section 260A(2)] [Section 260A] [Entire Act]

Union of India - Subsection

Section 260A(2)(a) in The Income Tax Act, 1961

(a)filed within one hundred and twenty days from the date on which the order appealed against is [received by the assessee or the Chief Commissioner or Commissioner] [ Substituted by Act 27 of 1999, Section 87, for " communicated to the appellant" (w.e.f. 1.6.1999).];

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Union of India - Subsection

Section 260A(2)(a) in The Income Tax Act, 1961