Section 322(3)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 322(3)] [Section 322] [Entire Act]

Union of India - Subsection

Section 322(3)(a) in The Income Tax Act, 2025

(a)shall not, without the leave of the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner, part with any of the assets of the company or the properties in his hands until he has been notified by the Assessing Officer under sub-section (2); and

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Union of India - Subsection

Section 322(3)(a) in The Income Tax Act, 2025