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[Cites 0, Cited by 2] [Section 246(1)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(1)(g) in The Income Tax Act, 1961

(g)any order under clause (b) of sub-section (1) or under sub-section (2) or sub-section (3) or sub-section (5) of section 185 ][* * *] [ Omitted by Act 3 of 1989, Section 43 (w.e.f. 1.4.1989).] [in respect of any assessment for the assessment year commencing on or before the 1st day of April, 1992;] [ Inserted by Act 18 of 1992, Section 83 (w.e.f. 1.4.1993).]