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[Cites 0, Cited by 0] [Section 115UA] [Entire Act]

Union of India - Subsection

Section 115UA(4) in The Income Tax Act, 1961

(4)Any person responsible for making payment of the income distributed on behalf of a business trust to a unit holder shall furnish a statement to the unit holder and the prescribed authority, within such time and in such form and manner as may be prescribed, giving the details of the nature of the income paid during the previous year and such other details as may be prescribed.