Section 270A(3)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 270A(3)] [Section 270A] [Entire Act]

Union of India - Subsection

Section 270A(3)(ii) in The Income Tax Act, 1961

(ii)in any other case, the difference between the amount of income reassessed or recomputed and the amount of income assessed, reassessed or recomputed in a preceding order:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 270A(3)(ii) in The Income Tax Act, 1961