Section 246(3)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246(3)] [Section 246] [Entire Act]

(a)"appointed day" means the 10th day of July, 1978, being the day appointed under section 39 of the Finance (No. 2) Act, 1977 (29 of 1977);

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