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[Cites 0, Cited by 0] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(12) in The Income Tax Act, 2025

(12)The assessee shall, except where the assessment is made under section 271, be given an opportunity of being heard in respect of any material gathered on the basis of any inquiry under sub-section (4), or any audit or inventory valuation under sub-section (5) and proposed to be utilised for the purposes of the assessment.