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Union of India - Section

Section 256 in The Income Tax Act, 2025

256. Power of certain income-tax authorities.

The Principal Director General or Director General or Principal Director or Director, the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner and the Joint Commissioner shall be competent to make any enquiry under this Act, and for this purpose, shall have all the powers that an Assessing Officer has under this Act in relation to the making of enquiries.[Similar to Section 135 from The Income Tax Act, 1961.-Also Refer]