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[Cites 0, Cited by 0] [Section 317(4)] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(4)(b) in The Income Tax Act, 2025

(b)estimated total income for any part of the tax year comprised in such specified period,and the provisions of this Act shall, so far as may be, and subject to the provisions of this section, apply as if the notice were a notice issued under section 268(1).