Income Tax Department

Ministry of Finance, Government of India

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Section 372

Exclusion of time taken for copy

Section

Section Number

372

Chapter

CHAPTER XVIII - Appeals revisions and alternate dispute resolutions

Act

Income-tax Act, 2025

Year

2026

Exclusion of time taken for copy

Exclusion of time taken for copy.

372. In computing the period of limitation prescribed for an appeal or an application under this Act, the day on which the order complained of was served and, if the assessee was not provided with a copy of the order when the notice of the order was served, the time required to obtain a copy of such order, shall be excluded.

Footnotes