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[Cites 0, Cited by 0] [Section 281B] [Entire Act]

Union of India - Subsection

Section 281B(5) in The Income Tax Act, 1961

(5)An order revoking the provisional attachment under sub-section (3) shall be made—
(i)within forty-five days from the date of receipt of the guarantee, where a reference to the Valuation Officer has been made under sub-section (4); or
(ii)within fifteen days from the date of receipt of guarantee in any other case.