Section 46A(1)(b) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

Union of India - Subsection

Section 46A(1)(b) in Income Tax Rules, 1962

(b)where the appellant was prevented by sufficient cause from producing the evidence which he was called upon to produce by the Assessing Officer ; or

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Union of India - Subsection

Section 46A(1)(b) in Income Tax Rules, 1962