Section 153C(2)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153C(2)(b) in The Income Tax Act, 1961

(b)a return of income has been furnished by such other person but no notice under sub-section (2) of section 143 has been served and limitation of serving the notice under sub-section (2) of section 143 has expired, or

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Union of India - Subsection

Section 153C(2)(b) in The Income Tax Act, 1961