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[Cites 0, Cited by 0] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(5) in The Income Tax Act, 2025

(5)The provisions of this section shall not apply unless the option is exercised by the person in such manner as may be prescribed on or before the due date specified under section 263(1) for furnishing the return of income and such option once exercised, shall apply to subsequent tax years.