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[Cites 0, Cited by 114] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(3) in The Income Tax Act, 1961

(3)An amendment, which has the effect of enhancing an assessment or reducing a refund or otherwise increasing the liability of the assessee, shall not be made under this section unless the authority concerned has given notice to the assessee of its intention so to do and has allowed the assessee a reasonable opportunity of being heard.