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[Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(2)(a) in The Income Tax Act, 2025

(a)any income-tax authority (not below the rank of Assistant Commissioner of Income-tax) notified by the Board in this behalf, for the purposes of making any inquiry or investigation in respect of an agreement referred to in section 159;