Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Rule Number 300

Appeal under paragraph 13(1) of Part A of Schedule XI to the Act

Rule Number

300

Upload Date

08/01/2026

Appeal under paragraph 13(1) of Part A of Schedule XI to the Act.

300. An appeal under paragraph 13(1) of Part A of Schedule XI to the Act shall be made in Form No. 187 and shall be verified in the manner indicated therein and shall be accompanied by a fee of Rs. 1000.

Footnotes