Section 239

Form of claim for refund and limitation.

⁶⁶ 239.  ⁶⁷(1) Every claim for refund under this Chapter shall be made in the prescribed form and verified in the prescribed man­ner.

⁶⁸ [(2) No such claim shall be allowed, unless it is made within the period specified hereunder, namely :—

         (a )  where the claim is in respect of income which  is assessable for any assessment year commencing on or before the 1st day of April, 1967, four years from the last day of such assessment year;

         (b )  where the claim is in respect of income which is as­sessable for the assessment year commencing on the first day of April, 1968, three years from the last day of the assessment year;

          (c )  where the claim is in respect of income which is as­sessable for any other assessment year, ⁶⁹[one] year from the last day of such assessment year.]