Income Tax Department

Ministry of Finance, Government of India

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Section 266

Execution for costs awarded by Supreme Court

Section

Section Number

266

Chapter

CHAPTER XX - APPEALS AND REVISION

Act

Income-tax Act, 1961

Year

2023

Execution for costs awarded by Supreme Court

Execution for costs awarded by Supreme Court

Execution for costs awarded by Supreme Court.

266. The High Court may, on petition made for the execution of the order of the Supreme Court in respect of any costs awarded thereby, transmit the order for execution to any court subordinate to the High Court.

Footnotes