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[Cites 0, Cited by 0] [Section 146(3)] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(3)(c) in The Income Tax Act, 2025

(c)the assessee does not furnish the report of an accountant, before the specified date as referred to in section 63, giving the particulars in the report, as may be prescribed.