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[Cites 0, Cited by 0] [Section 359(3)] [Section 359] [Entire Act]

Union of India - Subsection

Section 359(3)(c) in The Income Tax Act, 2025

(c)allow the appellant to go into any ground of appeal not specified in the grounds of appeal, if he is satisfied that the omission of that ground from the form of appeal was not wilful or unreasonable.