Section 269G(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269G(1)(a) in The Income Tax Act, 1961

(a)by the transferor or the transferee or any other person referred to in sub-section (8) of that section, within a period of forty-five days from the date of such order or a period of thirty days from the date of service of a copy of the order on such person under the said sub-section, whichever period expires later;

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Union of India - Subsection

Section 269G(1)(a) in The Income Tax Act, 1961