Section 245MA(2A)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 245MA(2A)] [Section 245MA] [Entire Act]

Union of India - Subsection

Section 245MA(2A)(a) in The Income Tax Act, 1961

(a)in a case where the specified order is a draft of the proposed order of assessment under sub-section (1) of section 144C, pass an order of assessment, reassessment or recomputation; or

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Union of India - Subsection

Section 245MA(2A)(a) in The Income Tax Act, 1961