Section 139(9)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 139(9)(a) in The Income Tax Act, 1961

(a)the annexures, statements and columns in the return of income relating to computation of income chargeable under each head of income, computation of gross total income and total income have been duly filled in;

(aa)[***]

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Union of India - Subsection

Section 139(9)(a) in The Income Tax Act, 1961