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[Cites 0, Cited by 0] [Section 424(4)] [Section 424] [Entire Act]

Union of India - Subsection

Section 424(4)(a) in The Income Tax Act, 2025

(a)interest shall be calculated as per the foregoing provisions of this section up to the date on which the tax is so paid, and reduced by the interest, if any, paid under section 266 towards the interest chargeable under this section;