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[Cites 0, Cited by 0] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(10) in The Income Tax Act, 2025

(10)The Assessing Officer, on receipt of directions of the Principal Commissioner or Commissioner under sub-section (3) or of the Approving Panel under sub-section (6), shall proceed to complete the proceedings referred to in sub-section (1) as per such directions and the provisions of Chapter XI.