Section 264(4)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 35] [Section 264(4)] [Section 264] [Entire Act]

Union of India - Subsection

Section 264(4)(c) in The Income Tax Act, 1961

(c)where the order has been made the subject of an appeal [to the Commissioner (Appeals) or] [ Inserted by Act 29 of 1977, Section 39 and Schedule V (w.e.f. 10.7.1978).] to the Appellate Tribunal.

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Union of India - Subsection

Section 264(4)(c) in The Income Tax Act, 1961