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[Cites 0, Cited by 0] [Section 360] [Entire Act]

Union of India - Subsection

Section 360(3) in The Income Tax Act, 2025

(3)The Joint Commissioner (Appeals) or the Commissioner (Appeals), may consider and decide any matter arising out of the proceedings in which the order appealed against was passed, irrespective of the fact that such matter was not raised before him by the appellant.