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[Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(2)(c) in The Income Tax Act, 2025

(c)the authorised officer referred to in section 247(1), before taking action under section 247(1)(i) to (vii), or during the course of such action, if he has reason to suspect that any income has been concealed, or is likely to be concealed by such person or class of persons within his jurisdiction.