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[Cites 0, Cited by 0] [Section 373] [Entire Act]

Union of India - Subsection

Section 373(1) in The Income Tax Act, 2025

(1)The Board may, from time to time, issue orders, instructions or directions to other income-tax authorities, fixing such monetary limits as it may deem fit, for the purpose of regulating filing of appeal by any income-tax authority under the provisions of this Chapter.