Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Chattisgarh - Subsection

Section 373(7) in The High Court of Chhattisgarh Rules, 2007

(7)where the application is filed by an assessee, a certificate in original from the Appellate Tribunal to the effect that the assessee has not withdrawn his application for reference under sub-section (3), of Section 256 of the Act before the said Tribunal.