Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 472(5)] [Section 472] [Entire Act] Union of India - Subsection Section 472(5)(a) in The Income Tax Act, 2025 (a)the time taken in giving an opportunity to the assessee to be reheard under the section 244 (2);