Section 158A(4)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 158A(4)] [Section 158A] [Entire Act]

Union of India - Subsection

Section 158A(4)(a) in The Income Tax Act, 1961

(a)the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] or, as the case may be, the appellate authority may make an order disposing of the relevant case without awaiting the final decision on the question of law in the other case; and

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Union of India - Subsection

Section 158A(4)(a) in The Income Tax Act, 1961