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Bombay HC: Reassessment Notice after 4 Years should have the Sanction Of PCIT - (23 Jan 2023)

DIRECT TAXATION

Bombay High Court has ruled that issuing a reassessment notice after four years is subject to the approval of the Principal Chief Commissioner of Income-tax (PCIT).

Tags : BOMBAY HIGH COURT   REASSESSMENT NOTICE   PRINCIPAL CHIEF COMMISSIONER OF INCOME-TAX  

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