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[Cites 0, Cited by 0] [Section 251(3)] [Section 251] [Entire Act]

Union of India - Subsection

Section 251(3)(a) in The Income Tax Act, 2025

(a)retain the assets and material seized or requisitioned, under section 247 or 248, up to one month from the end of the quarter in which the order of assessment or reassessment or recomputation is made under section 270(10) or section 271 or section 279 or section 294(1)(c);