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[Cites 0, Cited by 0] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(9) in The Income Tax Act, 2025

(9)The Assessing Officer may, on his own motion, or on an application made in this behalf by the assessee and for any good and sufficient reason, subject to the provisions of sub-section (10), extend the period referred to in sub-section (8) by such further period or periods as he thinks fit.