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[Cites 0, Cited by 0] [Section 296(7)] [Section 296] [Entire Act]

Union of India - Subsection

Section 296(7)(a) in The Income Tax Act, 2025

(a)the period commencing on the date on which stay on assessment proceeding was granted by an order or injunction of any court and ending on the date on which certified copy of the order vacating the stay was received by jurisdictional Principal Commissioner or Commissioner; or