Section 245D(8)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 245D(8)] [Section 245D] [Entire Act]

Union of India - Subsection

Section 245D(8)(iii) in The Income Tax Act, 1961

(iii)for the purposes of this section, the date referred to in sub-section (2) of section 245M shall be deemed to be date on which the application was made under section 245C and received by the Interim Board;

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Union of India - Subsection

Section 245D(8)(iii) in The Income Tax Act, 1961