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[Cites 0, Cited by 0] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(3) in The Income Tax Act, 2025

(3)The Assessing Officer shall complete the assessment on the basis of the draft order, if—
(a)the assessee intimates to the Assessing Officer the acceptance of the variation; or
(b)no objection is received within the period specified in sub-section (2).