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[Cites 0, Cited by 0] [Section 378] [Entire Act]

Union of India - Subsection

Section 378(10) in The Income Tax Act, 2025

(10)Irrespective of anything contained in sub-section (7), an order in revision under that sub-section may be passed at any time in consequence of or to give effect to any finding or direction contained in an order of the Appellate Tribunal, the High Court or the Supreme Court.