Section 280(1)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 280(1)] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(1)(b) in The Income Tax Act, 2025

(b)the notice referred to in clause (a) shall require the assessee to furnish, within such period as may be specified therein, a return of his income or income of any other person in respect of whom he is assessable under this Act during the relevant tax year; and

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Union of India - Subsection

Section 280(1)(b) in The Income Tax Act, 2025