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[Cites 0, Cited by 0] [Section 469(1)] [Section 469] [Entire Act]

Union of India - Subsection

Section 469(1)(b) in The Income Tax Act, 2025

(b)has cooperated in any enquiry relating to the assessment of his income and has paid or made satisfactory arrangements to pay any tax or interest payable in consequence of an order passed under this Act in respect of the relevant tax year.