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[Cites 0, Cited by 0] [Section 280(6)] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(6)(h) in The Income Tax Act, 2025

(h)any finding or direction contained in an order passed by any authority, Tribunal or court in any proceeding under this Act by way of appeal, reference or revision, or by a Court in any proceeding under any other law.