Section 375(3)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 375(3)] [Section 375] [Entire Act]

Union of India - Subsection

Section 375(3)(a) in The Income Tax Act, 2025

(a)admit the claim of the assessee if he or it is satisfied that the question of law arising in the relevant case is identical with the question of law in the other case; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 375(3)(a) in The Income Tax Act, 2025