Section 153B(3)(iv) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153B(3)(iv) in The Income Tax Act, 1961

(iv)the time taken in re-opening the whole or any part of the proceeding or in giving an opportunity to the assessee of being re-heard under the proviso to section 129; or

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Union of India - Subsection

Section 153B(3)(iv) in The Income Tax Act, 1961