Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 399] [Entire Act] Union of India - Subsection Section 399(3) in The Income Tax Act, 2025 (3)The Board may make a scheme for centralised processing of statements, as required under sub-section (1).[Similar to Section 200A and Section 200CB from The Income Tax Act, 1961]
