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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(7) in The Income Tax Act, 2025

(7)Where a reference was made under sub-section (1), an order under sub-section (6) may be made at any time sixty days before the expiry of the limitation period referred to in section 286 or 296, for making the order of assessment or reassessment or recomputation or fresh assessment.