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[Cites 0, Cited by 0] [Section 512] [Entire Act]

Union of India - Subsection

Section 512(1) in The Income Tax Act, 2025

(1)If the Central Government is of the opinion that it is necessary or expedient in the public interest to publish the names of any assessees and any other particulars relating to any proceedings or prosecutions under this Act in respect of such assessees, it may publish such names and particulars in such manner as it thinks fit.