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Union of India - Section

Section 28 in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

28. Exclusion of time taken for obtaining copy.—

In computing the period of limitation prescribed for an appeal under this Act, the day on which the notice of the order was served upon the assessee without serving a copy of the order, the time taken for obtaining a copy of such order, shall be excluded.