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[Cites 0, Cited by 0] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(10) in The Income Tax Act, 2025

(10)The aggregate of the period originally fixed under sub-section (8) and the period or periods so extended, as referred to in sub-section (9), shall not, in any case, exceed six months from the end of the month in which the direction under sub-section (5) is received by the assessee.