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Citedby 3 docs
Sir Padampat Singhania vs Commissioner Of Income-Tax. on 20 March, 1957
New Jehangir Vakil Mills vs Commissioner Of Income-Tax on 24 December, 1965
Rajputana Textiles (Agencies) ... vs Das Gupta, Income-Tax ... on 17 July, 1963

[Section 13] [Complete Act]
Central Government Act
Section 13(2) in The Business Profits Act
(2) Before making such provisional assessment the Income- tax Officer shall give notice in the prescribed form to the person on whom assessment is to be made of his intention to do so, and shall with the notice forward a statement of the amount of the proposed assessment, and the said person shall be entitled to deliver to the Income- tax Officer at any time within fourteen days of receipt of the said notice a statement of his objections, if any, to the amount of the proposed assessment.