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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3) in Finance Act, 2013

(3)An assessee who has not furnished the return within the time prescribed under sub-section (i) or sub-section (2), or having furnished a return under sub-section (i) or sub-section (2) notices any omission or wrong statement therein, may furnish a return or a revised return, as the case may be, at any time before the assessment is made.