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[Cites 0, Cited by 0] [Section 296(7)] [Section 296] [Entire Act]

Union of India - Subsection

Section 296(7)(e) in The Income Tax Act, 2025

(e)the period commencing from the date on which the Assessing Officer makes a reference to the Valuation Officer under section 269(1) and ending with the date on which the report of the Valuation Officer is received by the Assessing Officer; or