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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

Union of India - Subsection

Section 252(1)(a) in The Income Tax Act, 2025

(a)person, including a banking company or any officer thereof, to furnish, within such time, requisite information or to furnish statements of account and affairs verified in such manner specified by such authority, giving such information in relation to such matters as, in the opinion of such authority, will be useful for, or relevant to, any enquiry or proceedings under this Act;