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[Cites 0, Cited by 0] [Section 242(4)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(4)(c) in The Income Tax Act, 2025

(c)where an action has been taken under section 247 or 248, after the expiry of one month from the date on which he was served with a notice under section 294(1)(a) or after the completion of the assessment, whichever is earlier.