Section 245D(2B)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 245D(2B)] [Section 245D] [Entire Act]

Union of India - Subsection

Section 245D(2B)(i) in The Income Tax Act, 1961

(i)in respect of an application which is allowed to be proceeded with under sub-section (1), within thirty days from the date on which the application was made; or

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Union of India - Subsection

Section 245D(2B)(i) in The Income Tax Act, 1961