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

[Cites 0, Cited by 7] [Section 297(2)] [Section 297] [Entire Act]

Union of India - Subsection

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

(c)any proceeding pending on the commencement of this Act before any income-tax authority, the Appellate Tribunal or any Court, by way of appeal, reference, or revision, shall be continued and disposed of as if this Act had not been passed;

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Union of India - Subsection

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