Section 46A(1)(c) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1)(c) in Income Tax Rules, 1962

(c)where the appellant was prevented by sufficient cause from producing before the Assessing Officer any evidence which is relevant to any ground of appeal ; or

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Union of India - Subsection

Section 46A(1)(c) in Income Tax Rules, 1962