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Wrong Name in Assessment Order Can’t be Cured by Invoking Section 292B: ITAT - (19 Jul 2018)

Income Tax Appellate Tribunal (ITAT) held that mentioning of wrong name in an assessment order cannot be cured by invoking Section 292B of Income Tax Act, 1961 and the same would be liable to be quashed as it is against a non-existent entity.

Tags : INCOME TAX APPELLATE TRIBUNAL   SECTION 292B OF INCOME TAX ACT   1961  

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