73 : Circular No. 73, dated 07-01-1972

902. Board’s authorisation for taking action under section 154 beyond time limit specified under section 154(7) in cases where valid application has been field under section 154(2)(b) but was not disposed of within the said time limit - Order under section 119(2)(a)

In exercise of the powers conferred by clause (a) of sub-section (2) of section 119, the Central Board of Direct Taxes hereby orders that in all the cases where a valid application under clause (b) of sub-section (2) of section 154 had been filed by the assessee within the statutory time limit but was not disposed of by the authority concerned with in the time specified under sub-section (7) of section 154, it may be disposed of by that author­ity even after the expiry of the statutory time limit, on merits and in accordance with law.

Circular : No. 73 [F.No. 245/13/71-A & PAC], dated 7-1-1972.