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

[Cites 0, Cited by 1] [Section 153(9)] [Section 153] [Entire Act]

Union of India - Subsection

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

(v)the period commencing from the date on which the Assessing Officer makes a reference to the Valuation Officer under sub-section (1) of section 142A and ending with the date on which the report of the Valuation Officer is received by the Assessing Officer; or

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Union of India - Subsection

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