Section 395(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 395(2)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(2)(b) in The Income Tax Act, 2025

(b)the application under clause (a) shall be for determination of the appropriate proportion of the sum chargeable to tax, by the Assessing Officer in the manner as may be prescribed; and

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Union of India - Subsection

Section 395(2)(b) in The Income Tax Act, 2025