Section 13(2)(a) in Expenditure-Tax Act, 1987

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in Expenditure-Tax Act, 1987

(a)where the assessment or reassessment is to be made in a case falling within clause (a) of section 11 for which a notice has been served upon the assessee, at any time after the expiration of a period of four years from the end of the assessment year in which the said notice was served;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(2)(a) in Expenditure-Tax Act, 1987