Section 153B(3)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153B(3)(ii) in The Income Tax Act, 1961

(ii)the period commencing from the date on which the Assessing Officer directs the assessee to get his accounts audited under sub-section (2A) of section 142 and—

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Union of India - Subsection

Section 153B(3)(ii) in The Income Tax Act, 1961