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[Cites 0, Cited by 0] [Section 330] [Entire Act]

Union of India - Subsection

Section 330(4) in The Income Tax Act, 2025

(4)Where such dissolution or discontinuance takes place after any proceedings in respect of a tax year have commenced, the proceedings may be continued against the person referred to in sub-section (3) from the stage at which the proceedings stood at the time of such dissolution or discontinuance, and all the provisions of this Act shall, so far as may be, apply accordingly.