Section 36 in Income-Tax (Appellate Tribunal) Rules, 1963
36. [ What to accompany an application for reference under section 256(1) [Substitued by the Income-tax (Appellate Tribunal)(Second Amendment) Rules, 1983 (w.e.f. 1st July, 1983)] - An application for reference under sub-section (1) of section 256 shall be in triplicate and shall be accompanied by documents referred to in item No. 7 of Form No. 37 prescribed under rule 48 of the Income-tax Rules, 1962, which in the opinion of the applicant should form part of the case, and a translation in English of any such document, where necessary.]
