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[Cites 0, Cited by 25] [Section 297(2)] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(2)(k) in The Income Tax Act, 1961

(k)any agreement entered into, appointment made, approval given, recognition granted, direction, instruction, notification, order or rule issued under any provision of the repealed Act shall, so far as it is not inconsistent with the corresponding provision of this Act, be deemed to have been entered into, made, granted, given or issued under the corresponding provision aforesaid and shall continue in force accordingly;