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[Cites 0, Cited by 0] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(3) in The Income Tax Act, 2025

(3)The provisions of this section shall not apply unless an option is exercised by the person in the manner as may be prescribed on or before the due date specified under section 263(1) for furnishing the first of the returns of income which such person is required to furnish and such option once exercised, shall apply to subsequent tax years.