Section 9(2)(ii) in Income-Tax (Appellate Tribunal) Rules, 1963

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Union of India - Subsection

Section 9(2)(ii) in Income-Tax (Appellate Tribunal) Rules, 1963

(ii)In the case of appeal against the assessment under section 143(3) read with section 144B, the memorandum of appeal shall also be accompanied by two copies of the draft assessment order and two copies of the Inspecting Assistant Commissioner's directions under section 144B ;

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Union of India - Subsection

Section 9(2)(ii) in Income-Tax (Appellate Tribunal) Rules, 1963