Section 153(9)(vii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153(9)(vii) in The Income Tax Act, 1961

(vii)in a case where an application made before the Income-tax Settlement Commission is rejected by it or is not allowed to be proceeded with by it, the period commencing from the date on which an application is made before the Settlement Commission under section 245C and ending with the date on which the order under sub-section (1) of section 245D is received by the Principal Commissioner or Commissioner under sub-section (2) of that section; or

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Union of India - Subsection

Section 153(9)(vii) in The Income Tax Act, 1961