Section 153(9)(x) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153(9)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(9)(x) in The Income Tax Act, 1961

(x)the period commencing from the date on which a reference or first of the references for exchange of information is made by an authority competent under an agreement referred to in section 90 or section 90A and ending with the date on which the information requested is last received by the Principal Commissioner or Commissioner or a period of one year, whichever is less; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 153(9)(x) in The Income Tax Act, 1961