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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Gujarat - Subsection

Section 205(2) in Gujarat High Court Rules, 1993

(2)The Paper Book shall contain transliterations of documents in English and translations in English of documents not in English and shall include, in the order mentioned below:-
(i)The Statement of the case.
(ii)The order of the Appellate Tribunal under section 254 of the Act.
(iii)The order of the Appellate Assistant Commissioner.
(iv)The order of the Income Tax Officer.
(iv)Copies of relevant documents or their translations annexed or referred to in the statement of the case or objections to the statement of the case chronologically arranged.