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[Cites 0, Cited by 0] [Section 533(2)] [Section 533] [Entire Act]

Union of India - Subsection

Section 533(2)(x) in The Income Tax Act, 2025

(x)the circumstances, conditions and the manner in which, the Joint Commissioner (Appeals) or the Commissioner (Appeals) may permit an appellant to produce evidence which he did not produce or which he was not allowed to produce before the Assessing Officer;