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[Cites 0, Cited by 24] [Section 297(2)] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(2)(d) in The Income Tax Act, 1961

(d)where in respect of any assessment year after the year ending on the 31st day of March, 1940,-
(i)a notice under section 34 of the repealed Act had been issued before the commencement of this Act, the proceedings in pursuance of such notice may be continued and disposed of as if this Act had not been passed;
(ii)any income chargeable to tax had escaped assessment within the meaning of that expression in section 147 and no proceedings under section 34 of the repealed Act in respect of any such income are pending at the commencement of this Act, a notice under section 148 may, subject to the provisions contained in section 149 or section 150, be issued with respect to that assessment year and all the provisions of this Act shall apply accordingly;