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

Union of India - Subsection

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

(a)Any person, whether or not he has furnished a return under sub-section (1) or (4) or (5) for a tax year, may furnish an updated return of his income or the income of any other person in respect of which he is assessable under this Act, at any time within forty-eight months from the end of the financial year succeeding the relevant tax year;