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Citedby 87 docs - [View All]
Eechukutty Menon vs Agricultural Income-Tax, ... on 14 December, 1961
B.T.R. Punja And Ors. vs Commissioner Of Agricultural ... on 15 June, 1966
K.A. Chinnappa And ... vs State Of Karnataka on 18 February, 1999
Mahalaxmi Sugar Mills Co. Ltd vs Commissioner Of Income-Tax, ... on 9 April, 1980
Black Dimond Beverages Ltd. vs Deputy Commissioner Of ... on 11 February, 1994

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[Section 3] [Complete Act]
Central Government Act
Section 3(3) in The Income- Tax Act, 1995
(3) Where the previous year in relation to the assessment year commencing on the 1st day of April, 1989 , referred to in sub- section (2) exceeds a period of twelve months, the provisions of this Act shall apply subject to the modifications specified in the rules in the Tenth Schedule.] CHAP BASIS OF CHARGE. CHAPTER II BASIS OF CHARGE