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[Cites 0, Cited by 0] [Section 472(3)] [Section 472] [Entire Act]

Union of India - Subsection

Section 472(3)(b) in The Income Tax Act, 2025

(b)after the expiry of six months from the end of the quarter in which the order under section 356 or 357 or 362 or 365 or 367 is received by the jurisdictional Principal Commissioner or Commissioner or the order of revision under section 377 or 378 is passed.