Section 273(4)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 273(4)] [Section 273] [Entire Act]

Union of India - Subsection

Section 273(4)(b) in The Income Tax Act, 2025

(b)the assessment unit shall––

(i)make the assessment of the total income or loss by an order in writing after taking into account all relevant material which it has gathered and after giving the assessee an opportunity of being heard, and may also initiate penalty proceedings, if any;

(ii)determine the sum payable by the assessee or refund of any amount due to him on the basis of such assessment.

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Union of India - Subsection

Section 273(4)(b) in The Income Tax Act, 2025