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- What is assessment under section 143(3)? What is assessment under section 143(3)?, (2 of 2)
What is assessment under section 143(3)?
Subject
FAQs on Assessments under the Income-tax Law
etds-answer
This is a detailed assessment and is referred to as scrutiny assessment. At this stage, a detailed scrutiny of the return of income will be carried out. The scrutiny is carried out to confirm the correctness and genuineness of various claims, deductions, etc., made by the taxpayer in the return of income.
