[OMITTED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1989, W.E.F. 1-4-1989]
Application by the assessee in certain cases.
246A. [Omitted by the Direct Tax Laws (Amendment) Act, 1989, w.e.f. 1-4-1989, Earlier, it was inserted by the Direct Tax Laws (Amendment) Act, 1987, with effect from the same date.]