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[Cites 0, Cited by 0] [Section 293(6)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(6)(b) in The Income Tax Act, 2025

(b)the provisions of sections 102, 103, 104 and 105 shall, so far as may be, apply and reference to tax year in those sections shall be construed as references to the relevant tax year falling in the block period;