Section 282(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 282(2)] [Section 282] [Entire Act]

Union of India - Subsection

Section 282(2)(b) in The Income Tax Act, 2025

(b)if four years, but not more than six years, have elapsed from the end of the relevant tax year, unless the income chargeable to tax which has escaped assessment, as per the information with the Assessing Officer, amounts to or is likely to amount to fifty lakh rupees or more.

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Union of India - Subsection

Section 282(2)(b) in The Income Tax Act, 2025