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[Cites 0, Cited by 0] [Section 262(11)] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(11)(a) in The Income Tax Act, 2025

(a)The Central Government may, by notification, specify any class or classes of persons who shall apply to the Assessing Officer for the allotment of Permanent Account Number within such time as mentioned in such notification;