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[Cites 0, Cited by 0] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(5) in The Income Tax Act, 2025

(5)Subject to the provisions of sub-section (4), where an assessee calls in question the jurisdiction of an Assessing Officer, then the Assessing Officer shall, if not satisfied with the correctness of the claim, refer the matter for determination under sub-section (2) or (3) before the assessment is made.