Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 378(1)] [Section 378] [Entire Act] Union of India - Subsection Section 378(1)(c) in The Income Tax Act, 2025 (c)subject to the provisions of this Act, pass such order thereon, not being an order prejudicial to the assessee, as he thinks fit.