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[Cites 0, Cited by 1] [Section 249(1)] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(1)(i) in The Income Tax Act, 1961

(i)where the total income of the assessee as computed by the Assessing Officer in the case to which the appeal relates is one hundred thousand rupees or less, two hundred fifty rupees;