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Meghalaya HC: 7 Days Time Mandatory to Respond to Re-Assessment Notice U/S 148 of IT Act - (17 Jun 2022)

DIRECT TAXATION

Meghalaya High Court has held that the assessee shall be granted with a minimum of seven days to respond to the re-assessment notice under Section 148 of the Income Tax (IT) Act, 1961.

Tags : MEGHALAYA HIGH COURT   RE-ASSESSMENT   MANDATORY  

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