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[Cites 0, Cited by 0] [Section 377(6)] [Section 377] [Entire Act]

Union of India - Subsection

Section 377(6)(b) in The Income Tax Act, 2025

(b)the period commencing on the date on which stay on any proceeding under this section has been granted by an order or injunction of any court and ending on the date on which certified copy of the order or injunction vacating the stay is received by the jurisdictional Principal Commissioner or Commissioner.