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[Cites 0, Cited by 0] [Section 439(5)] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(5)(b) in The Income Tax Act, 2025

(b)in a case where an assessment or reassessment has the effect of reducing the loss declared in the return or converting that loss into income, the amount of under-reported income shall be the difference between the loss claimed and the income or loss, assessed or reassessed.