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

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Union of India - Subsection

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

(viii)the period commencing from the date of annulment of a proceeding or order of assessment or reassessment referred to in sub-section (2) of section 153A, till the date of the receipt of the order setting aside the order of such annulment, by the Principal Commissioner or Commissioner; or

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Union of India - Subsection

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