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[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(1)(a) in The Income Tax Act, 2025

(a)any finding or direction contained in an order passed by any authority, Tribunal or court in any proceeding under this Act by way of appeal, reference or revision or by a Court in any proceeding under any other law; or