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[Cites 0, Cited by 0] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(4) in The Income Tax Act, 2025

(4)In case the application under sub-section (3) is made beyond the time allowed in column C of the Table specified in the said sub-section, the Principal Commissioner or Commissioner may, if he considers that there is a reasonable cause for delay in furnishing the application, condone such delay and such application shall be deemed to have been made within time.