Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 517 in The Income Tax Act, 2025 517. Receipt to be given.A receipt shall be given for any money paid or recovered under this Act.[Similar to Section 289 from The Income Tax Act, 1961-Also Refer]
