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[Cites 0, Cited by 0] [Section 252(3)] [Section 252] [Entire Act]

Union of India - Subsection

Section 252(3)(a) in The Income Tax Act, 2025

(a)shall not be exercised by any income-tax authority below the rank of Principal Director or Director or Principal Commissioner or Commissioner, other than the Joint Director or Assistant Director, without the prior approval of the Principal Director or Director or, as the case may be, the Principal Commissioner or Commissioner, in a case where no proceeding is pending;