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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

Union of India - Subsection

Section 322(1)(b) in The Income Tax Act, 2025

(b)who has been appointed the receiver of any assets of a company, (herein referred to as the liquidator),shall, within thirty days after he has become such liquidator, give notice of his appointment as such to the Assessing Officer who is entitled to assess the income of the company.