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[Cites 0, Cited by 0] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(2) in The Income Tax Act, 2025

(2)The Assessing Officer before making an assessment under sub-section (1) shall, subject to the provisions of sub-section (3), serve a notice on the assessee to show cause, on a date and time to be specified in the notice, as to why assessment should not be completed to the best of his judgment.