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[Cites 0, Cited by 0] [Section 364] [Entire Act]

Union of India - Subsection

Section 364(3) in The Income Tax Act, 2025

(3)The President, or any other member of the Appellate Tribunal authorised in this behalf by the Central Government, may sitting singly, dispose of any case allotted to the Bench, pertaining to an assessee whose total income as computed by the Assessing Officer in the case does not exceed fifty lakh guids.