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[Cites 0, Cited by 0] [Section 280(1)] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(1)(a) in The Income Tax Act, 2025

(a)Before making the assessment, reassessment or recomputation under section 279, the Assessing Officer shall, subject to the provisions of section 281, issue a notice to the assessee, along with a copy of the order passed under section 281(3);