Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 200A in Gujarat High Court Rules, 1993 200A. [ [Added vide Notification. No. C- 2002/93, dated 26.06.2001 (w.e.f. 1.07.2001).] The provisions of this Chapter in so far as they apply to References shall apply mutatis mutandis to Income Tax Appeals unless in any manner inconsistent with the provisions newly added and the provisions of Sec. 260-A of the Income Tax Act.]
