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[Cites 0, Cited by 0] [Section 411(1)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(1)(b) in The Income Tax Act, 2025

(b)such period being a period less than thirty days, as specified in the notice with the previous approval of the Joint Commissioner, where the Assessing Officer has any reason to believe that it shall be detrimental to revenue if the full period of thirty days is allowed.