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[Cites 0, Cited by 0] [Section 420] [Entire Act]

Union of India - Subsection

Section 420(6) in The Income Tax Act, 2025

(6)No income-tax authority shall make it necessary for any person who is domiciled in India to obtain a certificate under this section unless—
(a)he records the reasons therefor; and
(b)obtains the prior approval of Principal Chief Commissioner or Chief Commissioner.