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[Cites 0, Cited by 0] [Section 316] [Entire Act]

Union of India - Subsection

Section 316(10) in The Income Tax Act, 2025

(10)In a case falling under sub-section (9), any payment made under this section during the tax year, if so claimed, shall be treated as––
(a)tax paid in advance with respect to that year and adjusted against tax payable by such person; and
(b)the difference between the sum so paid and the amount of tax found so payable by him on such assessment shall be paid by him or refunded to him.