Section 245HA(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 245HA(1)] [Section 245HA] [Entire Act]

Union of India - Subsection

Section 245HA(1)(c) in The Income Tax Act, 1961

(c)in respect of an application referred to in clause (iii), the last day of the month in which the application was declared invalid;

(ca)[ in respect of an application referred to clause (iiia), the day on which the order under sub-section (4) of section 245D was passed not providing for the terms of settlement;] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]

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Union of India - Subsection

Section 245HA(1)(c) in The Income Tax Act, 1961