Meghalaya HC: Order Can’t be Passed U/s 148A(d) Without Taking Into account the Assessee’s Reply - (23 May 2022)
DIRECT TAXATION
Meghalaya High Court has held that no order can be passed under Section 148A(d) of the Income Tax Act, 1961, without taking into consideration reply filed by an assessee to the initial notice issued under Section 148A(b) of Act.
Tags : MEGHALAYA HIGH COURT ASSESSEE INCOME-TAX ACT 1961
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