Section 246A(1)(h) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(h) in The Income Tax Act, 1961

(h)an order cancelling the registration of a firm under sub-section (1) or under sub-section (2) of section 186 in respect of any assessment for the assessment year commencing on or before the 1st day of April, 1992 or any earlier assessment year;

(ha)[ an order made under section 201;] [ Inserted by Act 10 of 2000, Section 66 (w.e.f. 1.6.2000).]

(hb)[ an order made under sub-section (6-A) of section 206-C;] [ Inserted by Act 22 of 2007, Section 71 (w.e.f. 1.6.2007).]

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Union of India - Subsection

Section 246A(1)(h) in The Income Tax Act, 1961