Section 144BA(8)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 144BA(8)] [Section 144BA] [Entire Act]

Union of India - Subsection

Section 144BA(8)(i) in The Income Tax Act, 1961

(i)if it is of the opinion that any further inquiry in the matter is necessary, direct the [Principal Commissioner or Commissioner] [Substituted by Act 25 of 2014, section 4, for 'Commissioner' (w.e.f. 1-6-2013).] to make such inquiry or cause the inquiry to be made by any other income-tax authority and furnish a report containing the result of such inquiry to it; or

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Union of India - Subsection

Section 144BA(8)(i) in The Income Tax Act, 1961