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[Cites 0, Cited by 0] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(5) in The Income Tax Act, 2025

(5)For the purposes of this section,—
(a)"agreement" means an agreement referred to in section 168(1);
(b)the assessment or reassessment proceedings for a tax year shall be deemed to have been completed where—
(i)an assessment or reassessment order has been passed; or
(ii)no notice has been issued under section 270(8) till the expiry of the limitation period provided under the said section.