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[Cites 0, Cited by 0] [Section 379(3)] [Section 379] [Entire Act]

Union of India - Subsection

Section 379(3)(b) in The Income Tax Act, 2025

(b)in any other case, modify the order of assessment, reassessment or recomputation, in conformity with the directions contained in the order of the Dispute Resolution Committee within one month from the end of the month in which such order is received.