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[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(3)(j) in The Income Tax Act, 2025

(j)the period commencing from the date on which the Assessing Officer makes a reference to the jurisdictional Principal Commissioner or Commissioner under section 270(13) and ending with the date on which copy of the order under section 351(2)(ii)(A) or (B),is received by the Assessing Officer.