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[Cites 0, Cited by 0] [Section 296] [Entire Act]

Union of India - Subsection

Section 296(5) in The Income Tax Act, 2025

(5)The period of limitation for completion of assessment or reassessment for the block period in the case of the other person referred to in section 295 shall be twelve months from the end of the quarter in which the notice under section 294 in pursuance of section 295, was issued to such other person.