Section 295(2)(m) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(m) in The Income Tax Act, 1961

(m)the form and manner in which any appeal or cross-objection may be filed under this Act, the fee payable in respect thereof and the manner in which intimation of any such order as is referred to in clause (c) of sub-section (2) of section 249 may be served;

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Union of India - Subsection

Section 295(2)(m) in The Income Tax Act, 1961