Section 269E(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 269E(1)] [Section 269E] [Entire Act]

Union of India - Subsection

Section 269E(1)(a) in The Income Tax Act, 1961

(a)by the transferor or the transferee or any other person referred to in clause (a) of sub-section (2) of that section, within a period of forty-five days from the date of such publication or a period of thirty days from the date of service of notice on such person under the said clause, whichever period expires later;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 269E(1)(a) in The Income Tax Act, 1961