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[Cites 0, Cited by 0] [Section 286(5)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(5)(e) in The Income Tax Act, 1961

(e)the prescribed authority has been informed by the [entity] [Substituted 'entities' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] referred to in sub-section (4) in accordance with sub-section (1).