Section 244A(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 47] [Section 244A(1)] [Section 244A] [Entire Act]

Union of India - Subsection

Section 244A(1)(a) in The Income Tax Act, 1961

(a)where the refund is ] [out of any tax paid under section 115-WJ or] [ Substituted by Act 18 of 2005, Section 56, for " out of any tax" (w.e.f. 1.4.2006).] [collected at source under section 206-C or] [ Inserted by Act 3 of 1989, Section 41 (w.e.f. 1.4.1989).][paid by way of advance tax or treated as paid under section 199, during the financial year immediately preceding the assessment year, such interest shall be calculated at the rate of ] [Inserted by Act 4 of 1988, Section 98 (w.e.f. 1.4.1989).] [one-half per cent.] [ Substituted by Act 54 of 2003, Section 16, for " two-third per cent." (w.r.e.f. 8.9.2003).][for every month or part of a month comprised in the period from the 1st day of April of the assessment year to the date on which the refund is granted: [Inserted by Act 4 of 1988, Section 98 (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 244A(1)(a) in The Income Tax Act, 1961