Section 501 in Rules of the High Court of Judicature for Rajasthan, 1952
501. Title of application under section 66(2) or (3) of the Indian Income-tax Act, 1922.
- An application under sub-section (2) or (3) of section 66 of the *Indian Income-tax Act, 1922 (hereinafter referred to in this chapter as the Act) shall be entitled:*Indian Income Tax. 1922 repealed by Act No. 43 of 1961. Sections 66(2) (3) and 33(4) of the old Act analogous to sections 256, 254 respectively of the new Act.In the High Court of Judicature for Rajasthan at Jodhpur Income-TaxCase No......................of.........................sub-section (2)Under--------------------------of section 66 of the Indian Income Taxsub-section (3)Act, 1922.................................................................Applicant.Versus............................................................Opposite Party..
