Section 158BE(2)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 158BE(2)] [Section 158BE] [Entire Act]

Union of India - Subsection

Section 158BE(2)(iii) in The Income Tax Act, 1961

(iii)the time taken in reopening the whole or any part of the proceeding or giving an opportunity to the assessee to be re-heard under the proviso to section 129; or

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Union of India - Subsection

Section 158BE(2)(iii) in The Income Tax Act, 1961