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[Cites 0, Cited by 0] [Section 158BFA(3)] [Section 158BFA] [Entire Act]

Union of India - Subsection

Section 158BFA(3)(d) in The Income Tax Act, 1961

(d)in a case where the assessment is the subject-matter of revision under section 263, after the expiry of six months from the end of the month in which such order of revision is passed;