Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 527] [Entire Act] Union of India - Subsection Section 527(4) in The Income Tax Act, 2025 (4)For the purposes this section,—(a)"mineral oil" includes petroleum and natural gas;(b)"status" means the category of person as defined in section 2(77) under which the assessee is assessed.
