Section 178(3)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 178(3)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(3)(a) in The Income Tax Act, 1961

(a)shall not, without the leave of the ] [Chief Commissioner or Commissioner] [ Substituted by Act 4 of 1988, Section 2, for " Commissioner" (w.e.f. 1.4.1988).][, part with any of the assets of the company or the properties in his hands until he has been notified by the ] [ Substituted by Act 10 of 1965, Section 41, for sub-Sections (3) and (4) (w.r.e.f. 1.4.1965).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).][under sub-section (2); and [ Substituted by Act 10 of 1965, Section 41, for sub-Sections (3) and (4) (w.r.e.f. 1.4.1965).]

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Union of India - Subsection

Section 178(3)(a) in The Income Tax Act, 1961