Section 439(3)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 439(3)] [Section 439] [Entire Act]

(a)if income has been assessed for the first time,—

(i)where return has been furnished, the difference between the amount of income assessed and the amount of income determined under section 270(1)(a);

(ii)where no return of income has been furnished or where return has been furnished for the first time under section 280,—

(A)the amount of income assessed, in the case of a company, firm or local authority; and

(B)the difference between the amount of income assessed and the maximum amount not chargeable to tax, in a case not covered in item (A);

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