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AO has Power to Extend Time Limit for Filing Auditor’s Report: Supreme Court - (05 Apr 2019)

DIRECT TAXATION

Supreme Court has held that Assessing Officer who prescribes time limit for filing auditor’s report under Section 142(2A) of the Income Tax Act is also entitled to extend time limit even if extension is not sought for by assessee.

Tags : SUPREME COURT   ASSESSING OFFICER   AUDITOR'S REPORT  

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