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[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(5) in The Income Tax Act, 2025

(5)The Assessing Officer shall pass an order under sub-section (4), after––
(a)giving an opportunity to the company by serving a notice calling upon such company to show cause, on a date and time to be specified in the notice, why it should not be excluded from the tonnage tax scheme; and
(b)obtaining prior approval of the Principal Chief Commissioner or Chief Commissioner.