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[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(1)(a) in The Income Tax Act, 2025

(a)an order being an intimation under section 270(1) or 399(1), where the assessee or deductor or collector objects to the adjustments made therein; or