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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(1)(a) in The Income Tax Act, 2025

(a)where such person has not made a return within the time allowed under section 263(1) or before the end of the financial year succeeding the relevant tax year, to furnish a return of his income or the income of any other person in respect of which he is assessable under this Act, in such form and verified in such manner and setting forth such other particulars as may be prescribed;