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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(3) in The Income Tax Act, 1961

(3)[ If any difficulty arises in giving effect to the provisions of this Act as amended by the Direct Tax Laws (Amendment) Act, 1987, the Central Government may, by order, do anything not inconsistent with such provisions for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of three years from the 1st day of April, 1988.