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[Cites 0, Cited by 0] [Section 247(6)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(6)(b) in The Income Tax Act, 2025

(b)the examination of any such person may not be merely in respect of any books of account or other documents, or any information in electronic form or on a computer system, or assets found as a result of the search, but also in respect of all matters relevant for the purposes of any investigation connected with any proceeding under the Income-tax Act, 1961 or this Act.