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[Cites 0, Cited by 0] [Section 357] [Entire Act]

Union of India - Subsection

Section 357(d) in The Income Tax Act, 2025

(d)any order of assessment under section 270(10), except an order passed in pursuance of directions of the Dispute Resolution Panel or an order referred to in section 274(12) or 271, where the assessee objects to the 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