Section 153(9)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153(9)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(9)(vi) in The Income Tax Act, 1961

(vi)the period (not exceeding sixty days) commencing from the date on which the Assessing Officer received the declaration under sub-section (1) of section 158A and ending with the date on which the order under sub-section (3) of that section is made by him; or

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Union of India - Subsection

Section 153(9)(vi) in The Income Tax Act, 1961