Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 19B in Allahabad High Court Rules, 1952 19B. Cases under Indian Income Tax Act, 1922. - Case governed by the Indian Income Tax Act, 1922, shall be, and shall continue to be, governed by the rules as they existed before January 1, 1970].
