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[Cites 0, Cited by 0] [Section 533(2)] [Section 533] [Entire Act]

Union of India - Subsection

Section 533(2)(k) in The Income Tax Act, 2025

(k)the cases, the nature and value of assets, the limits and heads of expenditure and the outgoings, which are required to be prescribed under section 263(2)(b);