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[Cites 0, Cited by 0] [Section 512] [Entire Act]

Union of India - Subsection

Section 512(3) in The Income Tax Act, 2025

(3)The names of the partners of the firm, directors, managing agents, secretaries and treasurers, or managers of the company, or the members of the association, as the case may be, may also be published under sub-section (1), if, in the opinion of the Central Government, the circumstances of the case justify it.