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[Cites 0, Cited by 0] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(12) in The Income Tax Act, 2025

(12)No direction under sub-section (5) shall be issued unless an opportunity of being heard is given to the assessee, and the Assessing Officer, on such directions which are prejudicial to the interest of the assessee, or the interest of the revenue, respectively.