Section 17CB(1)(i) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 17CB(1)] [Section 17CB] [Entire Act]

Union of India - Subsection

Section 17CB(1)(i) in Income Tax Rules, 1962

(i)any amount of income-tax paid as deduction or collection at source or as advance tax payment as reduced by the amount of income-tax claimed as refund under the Act, and

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Union of India - Subsection

Section 17CB(1)(i) in Income Tax Rules, 1962