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[Cites 0, Cited by 0] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(4) in The Income Tax Act, 2025

(4)Where the assessee furnishes a guarantee from a scheduled bank for an amount not less than the fair market value of the property provisionally attached under sub-section (1), the Assessing Officer shall, by an order in writing, revoke such attachment.