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[Cites 0, Cited by 2] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(4) in The Income Tax Act, 1961

(4)The provisions of sub-clause (ii) of sub-section (3) of section 153 and of Explanation 1 to section 153 shall, so far as may, apply to the time limit prescribed in sub-section (3).Explanation.—For the purposes of this section, the expression "accountant" shall have the meaning assigned to it in the Explanation to sub-section (2) of section 288.