Section 226(3)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 16] [Section 226(3)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(3)(iii) in The Income Tax Act, 1961

(iii)A copy of the notice shall be forwarded to the assessee at his last address known to the [Assessing Officer or Tax Recovery Officer] [ Substituted by Act 4 of 1988, Section 88, for " Income-tax Officer" (w.e.f. 1.4.1989).], and in the case of a joint account to all the joint holders at their last addresses known to the [Assessing Officer or Tax Recovery Officer] [ Substituted by Act 4 of 1988, Section 88, for " Income-tax Officer" (w.e.f. 1.4.1989).].

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Union of India - Subsection

Section 226(3)(iii) in The Income Tax Act, 1961