Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(6) in Income-Tax (Appellate Tribunal) Rules, 1963 (6)Paper/paper books not conforming to the above rules are liable to be ignored.] [Inserted by the Income-tax (Appellate Tribunal) Amendment Rules 1993 (w.e.f. 7th October, 1993)]
