Section 253(1)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 48] [Section 253(1)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1)(d) in The Income Tax Act, 1961

(d)[ an order passed by an Assessing Officer under sub-section (3), of section 143 or section 147 in pursuance of the directions of the Dispute Resolution Panel or an order passed under section 154 in respect of such order.] [ Inserted by Act 33 of 2009, Section 73 (w.e.f. 1.10.2009).]

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Union of India - Subsection

Section 253(1)(d) in The Income Tax Act, 1961