245HAA. Credit for tax paid in case of abatement of proceedings.
- Where an application made under section 245-C on or after the 1st day of June, 2007, is rejected under sub-section (1) of section 245-D, or any other application made under section 245-C is not allowed to be proceeded with under sub-section (2-A) of section 245-D or is declared invalid under sub-section (2-C) of section 245-D or has not been allowed to be further proceeded with under sub-section (2-D) of section 245-D or an order under sub-section (4) of section 245-D has not been passed within the time or period specified under sub-section (4-A) of section 245-D, the Assessing Officer shall allow the credit for the tax and interest paid on or before the date of making the application or during the pendency of the case before the Settlement Commission.] [ Inserted by Act 22 of 2007, Section 67 (w.e.f. 1.6.2007).]
