Section 416(5)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 416(5)] [Section 416] [Entire Act]

Union of India - Subsection

Section 416(5)(d) in The Income Tax Act, 2025

(d)A copy of the notice under this sub-section shall be forwarded to—

(i)the assessee; and

(ii)in the case of a joint account to all the joint holders, at his or their last addresses known to the Assessing Officer or Tax Recovery Officer.