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[Cites 0, Cited by 0] [Section 491] [Entire Act]

Union of India - Subsection

Section 491(2) in The Income Tax Act, 2025

(2)The Principal Chief Commissioner or Chief Commissioner or Principal Director General or Director General may issue such instructions or directions to the income-tax authorities mentioned in sub-section (1) as he may deem fit for institution of proceedings under that sub-section.