Section 253(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 34] [Section 253(1)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1)(a) in The Income Tax Act, 1961

(a)an order passed by a [Deputy Commissioner (Appeals)] [ Substituted by Act 4 of 1988, Section 2, for " Appellate Assistant Commissioner" (w.e.f. 1.4.1988).] [before the 1st day of October, 1998] [ Inserted by Act 21 of 1998, Section 52 (w.e.f. 1.10.1998).], [or, as the case may be, a Commissioner (Appeals)] [ Inserted by Act 29 of 1977, Section 39 and Schedule V (w.e.f. 10.7.1978).] under [* * *] [ Omitted by Act 3 of 1989, Section 46 (w.e.f. 1.4.1989).] [section 154] [ Inserted by Act 31 of 1964, Section 12 (w.e.f. 6.10.1964).], [* * *] [ Omitted by Act 3 of 1989, Section 46 (w.e.f. 1.4.1989).] section 250, [section 271, section 271-A [section 271-J] [ Substituted by Act 41 of 1975, Section 60, for " or section 271" (w.e.f. 1.4.1976).] or section 272-A]; or

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Union of India - Subsection

Section 253(1)(a) in The Income Tax Act, 1961