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[Cites 0, Cited by 0] [Section 292] [Entire Act]

Union of India - Subsection

Section 292(1) in The Income Tax Act, 2025

(1)Irrespective of any other provision of this Act, where on or after the commencement of this Act, in the case of any person, a search is initiated or requisition is made, then, the Assessing Officer shall proceed to assess or reassess the total undisclosed income of the block period as per provisions of this Part.