Exclusion of time taken for copy
Exclusion of time taken for copy 5 .
268. In computing the period of limitation prescribed for an appeal 6 [or an application] under this Act, the day on which the order complained of was served and, if the assessee was not furnished with a copy of the order when the notice of the order was served upon him, the time requisite for obtaining a copy of such order, shall be excluded.
