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

(iii)the period commencing from the date on which the Assessing Officer intimates the Central Government or the prescribed authority, the contravention of the provisions of clause (21) or clause (22B) or clause (23A) or clause (23B) [, under clause (i) of the first proviso] to sub-section (3) of section 143 and ending with the date on which the copy of the order withdrawing the approval or rescinding the notification, as the case may be, under those clauses is received by the Assessing Officer; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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