Section 10UC(1)(b) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10UC(1)(b) in Income Tax Rules, 1962

(b)in the case referred to in clause (ii) of sub-rule (4) of rule 10UB, within a period of two months from the end of month in which the final submission of the assessee in response to the notice issued under sub-section (2) of section 144BA is received by him.

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Union of India - Subsection

Section 10UC(1)(b) in Income Tax Rules, 1962