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[Cites 0, Cited by 0] [Section 245A] [Entire Act]

Union of India - Subsection

Section 245A(iiia) in The Income Tax Act, 1961

(iiia)a proceeding for assessment or reassessment for any of the assessment years, referred to in clause (b) of sub-section (1) of section 153A in case of a person referred to in section 153A or section 153C, shall be deemed to have commenced on the date of issue of notice initiating such proceeding and concluded on the date on which the assessment is made;