Section 270(11)(i) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 270(11)] [Section 270] [Entire Act]

Union of India - Subsection

Section 270(11)(i) in The Income Tax Act, 2025

(i)the Assessing Officer has intimated the Central Government or the prescribed authority the contravention of the provisions mentioned in Schedule III (Table: Sl. No. 23, 24 or 25), by such entity, where in his view such contravention has taken place; and

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Union of India - Subsection

Section 270(11)(i) in The Income Tax Act, 2025