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[Cites 0, Cited by 0] [Section 421] [Entire Act]

Union of India - Subsection

Section 421(b) in The Income Tax Act, 2025

(b)the right of the Government to institute a suit for the recovery of the arrears due from the assessee, and it shall be lawful for the Assessing Officer or the Government, as the case may be, to have recourse to any such law or suit, irrespective of the fact that the tax due is being recovered from the assessee by any mode specified in this Part of the Chapter.