Section 265 — Tax tobe paid notwithstanding reference, etc.
Income-tax Act, 1961
Tax tobe 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, tax shall be payable in accordance with the assessment made in the case.Open in Lexace · Ask the AI about this section
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