Section 35A(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963

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Union of India - Subsection

Section 35A(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963

(iii)the exact amount of tax, interest, penalty, fine, estate duty or any other sum demanded, as the case may be, and the amount undisputed therefrom and the amount outstanding ;

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Union of India - Subsection

Section 35A(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963