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[Cites 0, Cited by 0] [Section 287] [Entire Act]

Union of India - Subsection

Section 287(9) in The Income Tax Act, 2025

(9)Subject to sub-section (8), an income-tax authority referred to in sub-section (1), shall pass an order for making the amendment or refusing to allow the claim within six months from the end of the month in which the application for amendment under this section is received by it from the assessee or the deductor or the collector.