Section 286(3)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(3)(a) in The Income Tax Act, 2025

(a)the time taken in reopening the whole or any part of the proceeding on request of the assessee or in giving an opportunity to the assessee to be re-heard under section 244; or

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Union of India - Subsection

Section 286(3)(a) in The Income Tax Act, 2025