Section 362(1)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 362(1)] [Section 362] [Entire Act]

(b)an order passed by a Principal Commissioner or Commissioner under—

(i)section 332(7) or (8) or (9) or 351(2)(ii) or 354(3); or

(ii)section 377 or 439 or 465; or

(iii)section 287 amending any order as referred to in sub-clause (i) and (ii);

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