Income Tax Department

Ministry of Finance, Government of India

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Rule Number 261

Prescribed authority to order an inquiry

Rule Number

261

Upload Date

08/01/2026

Prescribed authority to order an inquiry.

261. An order disqualifying an authorised income-tax practitioner from representing an assessee under section 515(5)(b) shall be passed only after an inquiry, held as far as may be, in accordance with rules 262 to 267.

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