Section 153(9)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153(9)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(9)(i) in The Income Tax Act, 1961

(i)the time taken in reopening the whole or any part of the proceeding or in giving an opportunity to the assessee to be re-heard under the proviso to section 129; or

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Union of India - Subsection

Section 153(9)(i) in The Income Tax Act, 1961