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

(b)any person against whom any such order or direction is made may, within one month of the making of the order or direction, appeal to the Board to have the order or direction cancelled; and

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Union of India - Subsection

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