Section 356(1)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(1)(b) in The Income Tax Act, 2025

(b)an order under section 270(10) or 271, where the assessee objects to the amount of income assessed, or to the amount of tax determined, or to the amount of loss computed, or to the status under which he is assessed; or

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Union of India - Subsection

Section 356(1)(b) in The Income Tax Act, 2025