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[Cites 0, Cited by 0] [Section 253(8)] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(8)(a) in The Income Tax Act, 2025

(a)require the person by whom such expenditure has been incurred or any other person who is likely to possess the information regarding such expenditure, to furnish such information which may be useful for, or relevant to, any proceeding under this Act;