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[Cites 0, Cited by 0] [Section 92CA] [Entire Act]

Union of India - Subsection

Section 92CA(2C) in The Income Tax Act, 1961

(2C)Nothing contained in sub-section (2B) shall empower the Assessing Officer either to assess or reassess under section 147 or pass an order enhancing the assessment or reducing a refund already made or otherwise increasing the liability of the assessee under section 154, for any assessment year, proceedings for which have been completed before the 1st day of July, 2012.