Section 92CC(8)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 92CC(8)] [Section 92CC] [Entire Act]

Union of India - Subsection

Section 92CC(8)(b) in The Income Tax Act, 1961

(b)notwithstanding anything contained in the Act, for the purpose of computing any period of limitation under this Act, the period beginning with the date of such agreement and ending on the date of order under sub-section (7) shall be excluded:

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Union of India - Subsection

Section 92CC(8)(b) in The Income Tax Act, 1961