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[Cites 0, Cited by 0] [Section 258] [Entire Act]

Union of India - Subsection

Section 258(3) in The Income Tax Act, 2025

(3)Irrespective of anything contained in sub-section (1) or (2) or any other law in force, the Central Government may, having regard to the practices and usages, customary or any other relevant factors, by notification, direct that no information or document shall be furnished or produced by a public servant in respect of such matters relating to such class of assessees except to such authorities as specified in that notification.