Section 500(7)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 500(7)] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(7)(a) in The Income Tax Act, 2025

(a)within forty-five days from the date of receipt of the guarantee, where a reference to the Valuation Officer has been made under sub-section (6); or

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Union of India - Subsection

Section 500(7)(a) in The Income Tax Act, 2025