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[Cites 0, Cited by 59] [Section 253(1)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1)(c) in The Income Tax Act, 1961

(c)[an order passed by a Commissioner ] [Substituted by Act 27 of 1999, Section 85, for " an order passed by a Commissioner under Section 263" (w.e.f. 1.6.1999).][under section 12-AA or under clause (vi) of sub-section (5) of section 80-G ] [ Substituted by Act 22 of 2007, Section 75, for " under section 12-AA" (w.e.f. 1.6.2007).][or under section 263] [Substituted by Act 27 of 1999, Section 85, for " an order passed by a Commissioner under Section 263" (w.e.f. 1.6.1999).] [or under section 271] [ Inserted by Act 20 of 2002, Section 98 (w.e.f. 1.6.2002).] [or under section 272-A] [ Inserted by Act 41 of 1975, Section 60 (w.e.f. 1.4.1976).] [* * *] [ Omitted by Act 26 of 1988, Section 54 (w.r.e.f. 1.4.1988).] or an order passed by him under section 154 amending his order under section 263 [or an order passed by a Chief Commissioner or a Director General] [ Inserted by Act 3 of 1989, Section 46 (w.e.f. 1.4.1989).] or a [Director under section 272-A; or] [ Substituted by Act 33 of 2009, Section 73, for " Director under section 272-A" (w.e.f. 1.10.2009).]