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[Cites 0, Cited by 0] [Section 491] [Entire Act]

Union of India - Subsection

Section 491(3) in The Income Tax Act, 2025

(3)A person shall not be proceeded against for an offence under section 478 or 482 in relation to the assessment for a tax year in respect of which the penalty imposed or imposable on him under section 439 has been reduced or waived by an order under section 469.