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[Cites 0, Cited by 0] [Section 269(3)] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(3)(c) in The Income Tax Act, 2025

(c)The Valuation Officer, engineer, overseer, surveyor, or assessor shall enter any land, building or place referred to in clause (a)(ii), or inspect any asset, property, or investment referred to in clause (a)(iii), with the consent of the person in charge of, or in occupation or possession of, such land, building, place, or asset, property, or investment, after providing such person at least two days' notice in writing of his intention to do so.