Section 253(6)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 253(6)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(6)(a) in The Income Tax Act, 1961

(a)where the total income of the assessee as computed by the Assessing Officer in the case to which the appeal relates, is one hundred thousand rupees or less, five hundred rupees,

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Union of India - Subsection

Section 253(6)(a) in The Income Tax Act, 1961