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[Cites 0, Cited by 0] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(6) in The Income Tax Act, 2025

(6)The Assessing Officer may, for determining the value of the property provisionally attached under sub-section (1), make a reference to the Valuation Officer, who shall estimate the fair market value of the property in the manner provided under section 269(3) to (7), and submit a report of such estimate to the Assessing Officer within thirty days from the date of receipt of the reference.