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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Expenditure-Tax Act, 1987

(1)No order of assessment shall be made under section 9 or section 10 at any time after the expiration of a period of four years from the end of the assessment year in which the chargeable expenditure was first assessable, or one year from the date of the filing of the return or revised return under section 8, whichever is later.