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ITAT, Pune: Income Tax Act, 1961 Has No Provisions to Condone Delay in Filing Misc. Applications - (25 Mar 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune, while dismissing a bunch of miscellaneous applications, has held that the Income Tax Act, 1961 does not have any provisions allowing condonation of delay of such applications under Section 254 of the Act.

Tags : INCOME TAX APPELLATE TRIBUNAL   CONDONATION OF DELAY IN FILING MISCELLANEOUS APPLICATIONS.  

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