Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Section 148A] [Entire Act] Union of India - Subsection Section 148A(c) in The Income Tax Act, 1961 (c)consider the reply of assessee furnished, if any, in response to the show-cause notice referred to in clause (b);
