Income Tax Department

Ministry of Finance, Government of India

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Section 265

Tax to be paid notwithstanding reference, etc

Section

Section Number

265

Chapter

CHAPTER XX - APPEALS AND REVISION

Act

Income-tax Act, 1961

Year

2021

Tax to be paid notwithstanding reference, etc

Tax to be paid notwithstanding reference, etc

F.—General

Tax to be paid notwithstanding reference, etc.

265. Notwithstanding that a reference has been made to the High Court or the Supreme Court or an appeal has been preferred to the Supreme Court, tax shall be payable in accordance with the assessment made in the case.

Footnotes