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[Cites 0, Cited by 0] [Section 92CD(5)] [Section 92CD] [Entire Act]

Union of India - Subsection

Section 92CD(5)(a) in Finance Act, 2012

(a)the order of assessment, reassessment or recomputation of total income under sub-section (3) shall be passed within a period of one year from the end of the financial year in which the modified return under sub-section (1) is furnished;