Income Tax Department

Ministry of Finance, Government of India

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Section 245I

Order of settlement to be conclusive

Section

Section Number

245I

Chapter

Chapter XIXA - SETTLEMENT OF CASES

Act

Income-tax Act, 1961

Year

2024 (No. 2)

Order of settlement to be conclusive

Order of settlement to be conclusive

Order of settlement to be conclusive.

245-I. Every order of settlement passed under sub-section (4) of section 245D shall be conclusive as to the matters stated therein and no matter covered by such order shall, save as otherwise provided in this Chapter, be reopened in any proceeding under this Act or under any other law for the time being in force.

Footnotes