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[Cites 0, Cited by 53] [Section 245A] [Entire Act]

Union of India - Subsection

Section 245A(b) in The Income Tax Act, 1961

(b)"case" means any proceeding for assessment under this Act, of any person in respect of any assessment year or assessment years which may be pending before an Assessing Officer on the date on which an application under sub-section (1) of section 245C is made.