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[Cites 0, Cited by 0] [Section 287] [Entire Act]

Union of India - Subsection

Section 287(4) in The Income Tax Act, 2025

(4)No amendment that enhances an assessment, reduces a refund or otherwise increases the liability of the assessee or the deductor or the collector, shall be made under this section by the authority concerned without giving to such assessee or deductor or collector, as the case may be,––
(a)a notice of its intention of making such amendment; and
(b)a reasonable opportunity of being heard.