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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in Expenditure-Tax Act, 1987

(3)No order under this section shall be passed by the Commissioner, if an appeal against the notice of demand issued by the [Assessing Officer] [Substituted by Act 26 of 1988, section 72, for 'Income-tax Officer' (w.e.f. 1-4-1988).] under section 20 is pending before the Commissioner (Appeals).