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[Cites 0, Cited by 0] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(2) in The Income Tax Act, 2025

(2)On a requisition being made under sub-section (1), the officer or authority referred to in clause (a) or (b) or (c), of that sub-section, shall deliver such assets or books of account or other documents, or computer system containing such information to the requisitioning officer either forthwith or when such officer or authority is of the opinion that it is no longer necessary to retain the same in his or its custody.