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[Cites 0, Cited by 0] [Section 411(2)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(2)(b) in The Income Tax Act, 2025

(b)any such notice of demand shall have the effect as specified in section 3 of the Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964.