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[Cites 0, Cited by 0] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(5) in The Income Tax Act, 2025

(5)Where the period available to the Transfer Pricing Officer is extended to sixty days as per section 166(8) and the remaining period for completion available to the Assessing Officer under this section, for making an order of assessment, reassessment or recomputation, is less than sixty days, such remaining period shall be extended to sixty days and the aforesaid time limit for completion shall be deemed to have been extended accordingly.