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[Cites 0, Cited by 0] [Section 263(6)] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(6)(c) in The Income Tax Act, 2025

(c)the provisions of clause (a) shall not apply for a tax year for any person, if––
(i)the updated return is a return of loss for the said tax year; or
(ii)the updated return has the effect of decreasing the total tax liability determined on the basis of return furnished under sub-section (1) or (4) or (5) for the said tax year; or
(iii)the updated return results in refund where no refund was due or increases the refund due on the basis of return furnished under sub-section (1) or (4) or (5) for the said tax year; or
(iv)an updated return has already been furnished for the said tax year; or
(v)any proceeding for assessment or reassessment or recomputation or revision of income under this Act is pending or has been completed for the said tax year; or
(vi)the Assessing Officer is in the possession of information in respect of such person for the said tax year regarding violation of specified laws and the same has been communicated to him prior to the date of furnishing of updated return; or
(vii)information for the said tax year has been received under an agreement referred to in section 90 or 90A of Income-tax Act, 1961 or section 159 of this Act in respect of such person and the same has been communicated to him, prior to the date of furnishing of updated return; or
(viii)any prosecution proceedings under the Chapter XXII have been initiated for the said tax year in respect of such person, prior to the date of furnishing of updated return; or
(ix)thirty-six months have expired from the end of the financial year succeeding the relevant tax year, and any notice to show-cause under section 281 has been issued in his case, except where an order has been passed under section 281(3) determining that it is not a fit case to issue notice under section 280; or
(x)he is such person or belongs to such class of persons, as may be notified by the Board in this regard;