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[Cites 0, Cited by 0] [Section 273] [Entire Act]

Union of India - Subsection

Section 273(12) in The Income Tax Act, 2025

(12)Irrespective of anything contained in sub-section (1) or (2), the Principal Chief Commissioner or the Principal Director General, as the case may be, in charge of National Faceless Assessment Centre may, at any stage of the assessment, if considered necessary, transfer the case to the Assessing Officer having jurisdiction over such case, with the prior approval of the Board.