Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 252] [Entire Act] Union of India - Subsection Section 252(3) in The Income Tax Act, 1961 (3)[ The Central Government shall appoint the Senior Vice-President or one of the Vice-Presidents of the Appellate Tribunal to be the President thereof.] [ Substituted by Act 20 of 2002, Section 97, for sub-Section (3) (w.e.f. 1.4.2002).]
