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Union of India - Section

Section 75 in Finance (No. 2) Act, 2014

75. Amendment of section 281B.

- In section 281B of the Income-tax Act, in sub-section (2), with effect from the 1st day of October, 2014,-
(i)in the first proviso, for the words "two years", the words "two years or sixty days after the date of order of assessment or reassessment, whichever is later" shall be substituted;
(ii)the second and third proviso shall be omitted.