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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(8) in The Income Tax Act, 2025

(8)If after exclusion of the period referred to in sub-section (7), the remaining period of limitation for making of an order for imposition of penalty expires before the end of a month, such remaining period shall be extended to the end of such month.