Section 281(1)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 281(1)] [Section 281] [Entire Act]

Union of India - Subsection

Section 281(1)(i) in The Income Tax Act, 1961

(i)for adequate consideration and without notice of the pendency of such proceeding or, as the case may be, without notice of such tax or other sum payable by the assessee; or

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Union of India - Subsection

Section 281(1)(i) in The Income Tax Act, 1961