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[Cites 0, Cited by 2] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(2) in The Income Tax Act, 1961

(2)In particular, and without prejudice to the generality of the foregoing power, any such order may provide for the adaptations or modifications subject to which the repealed Act shall apply in relation to the assessments for the assessment year ending on the 31st day of March, 1962, or any earlier year.