Section 297(2)(l) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 297(2)] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(2)(l) in The Income Tax Act, 1961

(l)any notification issued under sub-section (1) of section 60 [or section 60-A] [ Inserted by Act 13 of 1966, Section 35 (w.r.e.f. 1.4.1962).] of the repealed Act and in force immediately before the commencement of this Act shall, to the extent to which provision has not been made under this Act, continue in force [* * *] [ Omitted by Act 54 of 1972, Section 7 (w.e.f. 9.9.1972).]:

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Union of India - Subsection

Section 297(2)(l) in The Income Tax Act, 1961