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[Cites 0, Cited by 0] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(3) in The Income Tax Act, 2025

(3)The Competent Authority may, for reasons to be recorded in writing, extend the period referred to in sub-section (2) and the total period of such extension shall not exceed two years or sixty days after the date of order of assessment or reassessment, whichever is later.