Income Tax Department

Ministry of Finance, Government of India

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Section 529

Power to withdraw approval

Section

Section Number

529

Chapter

CHAPTER XXIII - MISCELLANEOUS

Act

Income-tax Act, 2025

Year

2026

Power to withdraw approval

Power to withdraw approval.

529. Where the Central Government or the Board or an income-tax authority, has the power to grant any approval under any provision of this Act to any assessee, the Central Government or the Board or such income-tax authority may, withdraw such approval at any time after recording the reasons therefor, even if such provision does not specifically allow for its withdrawal, after giving such assessee a reasonable opportunity of being heard.

Footnotes