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[Cites 0, Cited by 0] [Section 298(6)] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(6)(b) in The Income Tax Act, 2025

(b)the period commencing on the date on which stay on proceeding under sub-section (2) was granted by an order or injunction of any court and ending on the date on which certified copy of the order vacating the jurisdictional Principal Commissioner or stay was received by Commissioner.