Income Tax Department

Ministry of Finance, Government of India

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Rule Number 315

Appeal under paragraph 9(1) of Part B of Schedule XI to the Act in case of superannuation fund

Rule Number

315

Upload Date

08/01/2026

Appeal under paragraph 9(1) of Part B of Schedule XI to the Act in case of superannuation fund.

315. An appeal under paragraph 9(1) of Part B 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. 1,000.

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