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[Cites 0, Cited by 0] [Section 509] [Entire Act]

Union of India - Subsection

Section 509(3) in The Income Tax Act, 2025

(3)Where a person who is required to furnish a statement under sub-section (1) has not furnished the same within the specified time, the prescribed income-tax authority may serve upon such person a notice requiring him to furnish such statement within a period not exceeding thirty days from the date of service of such notice and he shall furnish the statement within the time specified in the notice.