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[Cites 0, Cited by 0] [Section 296] [Entire Act]

Union of India - Subsection

Section 296(2) in The Income Tax Act, 2025

(2)Where search was initiated or requisition was made, and during the course of assessment or reassessment of the total undisclosed income of the relevant block period, any reference under section 166(1) is made, the period available for completion of such assessment or reassessment proceeding shall be extended by twelve months.