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Union of India - Section

Section 269UN in The Income Tax Act, 1961

269UN. Order of appropriate authority to be final and conclusive.

- Save as otherwise provided in this Chapter, any order made under sub-section (1) of section 269-UD or any order made under sub-section (2) of section 269-UF shall be final and conclusive and shall not be called in question in any proceeding under this Act or under any other law for the time being in force.