Section 14 in Income-tax (Dispute Resolution Panel) Rules, 2009
14. Appeal against Assessment Order.
- Any appeal against the Assessment Order passed in pursuance of the directions of the panel shall be filed before the Appellate Tribunal in [Form No.36 as contained in Appendix-II to the Income-tax Rules, 1962] [Substituted 'Form No. 36B' by Notification No. G.S.R. 1055(E), dated 23.10.2018 (w.e.f. 20.11.2009).].Form No. 35A[See rule 4(1)]Objections to the draft orderNo._________of__________
