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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(7) in Finance Act, 2013

(7)Where any such amendment has the effect of enhancing the assessment or reducing the refund already made, the Assessing Officer shall make an order specifying the sum payable by the assessee and the provisions of this Chapter shall apply accordingly.