Section 35N — Sums due to be paid notwithstanding reference, etc.

1 [35N. Sums due to be paid notwithstanding reference, etc.-- Notwithstanding that a reference has been made to the High Court or the Supreme Court or an appeal has been preferred to the Supreme Court 1 [under this Act before the commencement of the National Tax Tribunal Act, 2005], sums due to the Government as a result of an order passed under sub-section (1) of Section 35C shall be payable in accordance with the order so passed.]

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