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ITAT, Mumbai: Reasons Mentioned in Notice for Re-Assessment Cannot be Improved Later - (11 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has observed that the reasons specified in the re-assessment notice under section 148 of the Income Tax Act, 1961 cannot be improved later.

Tags : INCOME TAX APPELLATE TRIBUNAL   SECTION 148 OF THE INCOME TAX ACT   1961   RE-ASSESSMENT NOTICE  

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