Section 9(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963

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Union of India - Subsection

Section 9(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963

(iii)In the case of assessment under section 143(3) read with section 144A, the memorandum of appeal shall also be accompanied by two copies of the Inspecting Assistant Commissioner's directions under section 144A ; and

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Union of India - Subsection

Section 9(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963