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[Cites 0, Cited by 0] [Section 282B] [Entire Act]

Union of India - Subsection

Section 282B(2) in The Income Tax Act, 1961

(2)Where the notice, order, letter or any correspondence, issued by any income-tax authority, does not bear a Document Identification Number referred to in sub-section (1), such notice, order, letter or any correspondence shall be treated as invalid and shall be deemed never to have been issued.