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[Cites 0, Cited by 0] [Section 259] [Entire Act]

Union of India - Subsection

Section 259(1) in The Income Tax Act, 2025

(1)For the purposes of verification of information in the possession of the prescribed income-tax authority, such authority may issue a notice requiring any person to furnish any information as may be useful for, or relevant to, any inquiry or proceeding under this Act in such form and manner and within such time, as specified in such notice.