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[Cites 0, Cited by 0] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2) in The Income Tax Act, 2025

(2)Where a person fails to satisfy the requirements contained in sub-section (1) in any tax year, the option shall become invalid in respect of the said tax year and subsequent tax years and other provisions of the Act shall apply, as if the option had not been exercised for such tax year and for subsequent tax years.