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[Cites 0, Cited by 24] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3) in The Income Tax Act, 1961

(3)In issuing the directions or orders referred to in sub-sections (1) and (2), the Board or other income-tax authority authorised by it may have regard to any one or more of the following criteria, namely:-
(a)territorial area;
(b)persons or classes of persons;
(c)incomes or classes of income; and
(d)cases or classes of cases.