Section 362(1)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 362(1)] [Section 362] [Entire Act]

Union of India - Subsection

Section 362(1)(d) in The Income Tax Act, 2025

(d)an order passed by an Assessing Officer under section 270(10) or 279, in pursuance of the directions of the Dispute Resolution Panel or an order passed under section 287 in respect of such order; or

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Union of India - Subsection

Section 362(1)(d) in The Income Tax Act, 2025