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[Cites 0, Cited by 0] [Section 296] [Entire Act]

Union of India - Subsection

Section 296(8) in The Income Tax Act, 2025

(8)Where immediately after the exclusion of the period referred to in sub-section (3) or (7), the remaining period of limitation referred to in sub-section (1) or (5) available to the Assessing Officer for completion of assessment under section 294 is less than sixty days, such remaining period shall be extended to sixty days and the aforesaid period of limitation shall be deemed to be extended accordingly.