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Supreme Court Explains Section 292BB Income Tax Act, 1961 Does not Mean Complete Absence of Notice - (16 Aug 2019)

DIRECT TAXATION

Supreme Court has observed that Section 292 BB of the Income Tax Act, 1961 applies only to cure the infirmities in the manner of service of notice of assessment/reassessment but not intended to cure complete absence of notice itself.

Tags : SUPREME COURT   NOTICE  

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