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[Cites 0, Cited by 0] [Section 282B] [Entire Act]

Union of India - Subsection

Section 282B(1) in The Income Tax Act, 1961

(1)Every income-tax authority shall allot a computer generated Document Identification Number in respect of every notice, order, letter or any correspondence issued by him to any other income-tax authority or assessee or any other person and such number shall be quoted thereon.