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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(1)(b) in The Income Tax Act, 2025

(b)the persons referred in clauses (a)(i), (a)(ii), (a)(v), (a)(vi), (a)(vii) and (a)(ix) shall furnish return on or before the due date regardless of income or loss;