Section 4A(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963

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Union of India - Subsection

Section 4A(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963

(iv)to point out defects in such appeals and applications to the parties requiring them to rectify by affording reasonable opportunity and, if within the time so granted defects are not rectified, to obtain the orders of the Bench for the return of the appeals and applications;

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Union of India - Subsection

Section 4A(2)(iv) in Income-Tax (Appellate Tribunal) Rules, 1963