Section 253(6)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 253(6)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(6)(b) in The Income Tax Act, 1961

(b)where the total income of the assessee, computed as aforesaid, in the case to which the appeal relates is more than one hundred thousand rupees, but not more than two hundred thousand rupees, one thousand five hundred rupees,

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Union of India - Subsection

Section 253(6)(b) in The Income Tax Act, 1961