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[Cites 0, Cited by 0] [Section 354(1)] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(1)(f) in The Income Tax Act, 2025

(f)it delivers to the said prescribed authority, a correction statement for rectification of any mistake or to add, delete or update the information furnished in the statement delivered under clause (e) in such form and verified in such manner, as may be prescribed; and