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[Cites 0, Cited by 157] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(3) in The Income Tax Act, 1961

(3)The assessee shall, except where the assessment is made under section 144, be given an opportunity of being heard in respect of any material gathered on the basis of any inquiry under sub-section (2) or any audit under sub-section (2A) and proposed to be utilised for the purposes of the assessment.