Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 411(2)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(2)(a) in The Income Tax Act, 2025

(a)such demand shall be deemed to be valid till the disposal of the appeal by the last appellate authority or disposal of the proceedings; and