Section 158BE(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 158BE(2)(ii) in The Income Tax Act, 1961

(ii)the period commencing from the day on which the Assessing Officer directs the assessee to get his audited under sub-section (2-A) of section 142 and ending on the day on which the assessee is required to furnish a report of such audit under that sub-section; or

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Union of India - Subsection

Section 158BE(2)(ii) in The Income Tax Act, 1961