Section 249(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 249(1)] [Section 249] [Entire Act]

Union of India - Subsection

Section 249(1)(iii) in The Income Tax Act, 1961

(iii)where the total income of the assessee, computed as aforesaid, in the case to which the appeal relates is more than two hundred thousand rupees, one thousand rupees;]

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Union of India - Subsection

Section 249(1)(iii) in The Income Tax Act, 1961