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[Cites 0, Cited by 5] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(2) in The Income Tax Act, 1961

(2)Where the National Tax Tribunal delivers a judgment in an appeal filed before it or in any matter transferred to it under the National Tax Tribunal Act, 2005, effect shall be given to the order of that Tribunal by the Assessing Officer on the basis of certified copy of the judgment.