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[Cites 0, Cited by 0] [Section 292] [Entire Act]

Union of India - Subsection

Section 292(3) in The Income Tax Act, 2025

(3)If any reference has been made under section 166(1) or order has reassessment or been passed under section 166(6), the assessment or reassessment or recomputation proceedings referred to in sub-section (2) together with such reference or order, shall abate and shall be deemed to have abated on the date referred to in sub-section (2).