Section 246A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(b) in The Income Tax Act, 1961

(b)an order of assessment, re-assessment or re-computation under section 147 [except an order passed in pursuance of directions of the Dispute Resolution Panel] [ Inserted by Act 33 of 2009, Section 72 (w.e.f. 1.10.2009).] or section 150;

(ba)[ an order of assessment or reassessment under section 153-A;] [ Inserted by Act 32 of 2003, Section 93 (w.e.f. 1.6.2003).]

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Union of India - Subsection

Section 246A(1)(b) in The Income Tax Act, 1961