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[Cites 0, Cited by 0] [Section 270] [Entire Act]

Union of India - Subsection

Section 270(6) in The Income Tax Act, 2025

(6)For the purposes of processing of returns under sub-section (1), the Board may make a scheme for centralised processing of returns with a view to expeditiously determining the tax payable by, or the refund due to, the assessee as required under the said sub-section.