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[Cites 0, Cited by 0] [Section 510] [Entire Act]

Union of India - Subsection

Section 510(1) in The Income Tax Act, 2025

(1)The prescribed income-tax authority or the person authorised by such authority, shall upload in the registered account of the assessee an annual information statement in such form and manner, within such time and along with such information, which is in the possession of an income-tax authority, as may be prescribed.