Section 288(6)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 288(6)] [Section 288] [Entire Act]

Union of India - Subsection

Section 288(6)(c) in The Income Tax Act, 1961

(c)no such order or direction shall take effect until the expiration of one month from the making thereof, or where an appeal has been preferred, until the disposal of the appeal.

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Union of India - Subsection

Section 288(6)(c) in The Income Tax Act, 1961