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Gujarat HC: No Show Cause Notice Issued Along With Draft Assessment Order u/s 144B - (04 Apr 2022)

DIRECT TAXATION

Gujarat High has observed that the issuance of a show cause notice along with the draft assessment order is absolutely important before passing an order under Section 144B of the Income Tax Act, 1961.

Tags : GUJARAT HIGH COURT   DRAFT ASSESSMENT ORDER   SECTION 144B OF THE INCOME TAX ACT  

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