Report No. 12
156. Provision for cases where assessment is in pursuance of an order on appeal etc.-
Notwithstanding anything contained in sub-section (1) or sub-section (2) of section 155 [preceding section], but subject to the provisions of section 157, [section regarding sanction], the notice under section 154 [section regarding notice] may be issued at any time for the purpose of making an assessment or re-assessment on the assessee or any person in consequence of or to give effect to any finding or direction contained in an order under sections 259, 263, 269, 271, or 272 [sections 31, 33, 33A, 33B, 66 or 66A] passed in the case of the assessee.
[Section 34(3), 2nd proviso, latter half, part]
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