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[Cites 0, Cited by 0] [Section 281] [Entire Act]

Union of India - Subsection

Section 281(2) in The Income Tax Act, 2025

(2)The notice to show cause referred to in sub-section (1) shall be accompanied by the information which suggests that income chargeable to tax has escaped assessment in his case for the relevant tax year, and on receipt of such notice, the assessee may furnish his reply within such period, as specified therein.