Section 153B(3)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153B(3)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(3)(iii) in The Income Tax Act, 1961

(iii)the period commencing from the date on which the Assessing Officer makes a reference to the Valuation Officer under sub-section (1) of section 142A and ending with the date on which the report of the Valuation Officer is received by the Assessing Officer; or

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Union of India - Subsection

Section 153B(3)(iii) in The Income Tax Act, 1961