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State of Gujarat - Section
Section 202 in Gujarat High Court Rules, 1993
202. Registration and title of Reference.
- (i) When a reference from the appellate Tribunal is received, it shall be immediately examined, and, if it complies with the requirements of the rules, be entered in a separate Register for Income Tax Reference and numbered.| " In the High Court of Gujarat atAhmedabad" | |
| * Income Tax Reference No. ................. of19 ................. | |
| "In the matter of Reference No.................... of....................... | |
| Dated ................. by the Income TaxAppellate Tribunal" | |
| "In the matter | |
| ......................" | |
| Assessee /Commissioner of Income Tax | Applicant |
| Versus | |
| Commissioner / Assessee. | Respondent |