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[Cites 0, Cited by 1] [Section 115WH] [Entire Act]

Union of India - Subsection

Section 115WH(3) in The Income Tax Act, 1961

(3)No notice under sub-section (1) shall be issued for the relevant assessment year after the expiry of six years from the end of the relevant assessment year.Explanation. - In determining fringe benefits chargeable to tax which have escaped assessment for the purposes of this sub-section, the provisions of the Explanation to section 115-WG shall apply as they apply for the purposes of that section.