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[Cites 0, Cited by 0] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(6) in The Income Tax Act, 1961

(6)The prescribed authority may, for the purposes of determining the accuracy of the report furnished by any reporting entity, by issue of a notice in writing, require the entity to produce such information and document as may be specified in the notice within thirty days of the date of receipt of the notice:Provided that the prescribed authority may, on an application made by such entity, extend the period of thirty days by a further period not exceeding thirty days.