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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2)(i) in The Interest-Tax Act, 1974

(i)interest shall be calculated in accordance with the foregoing provisions of this section up to the date on which the tax is so paid, and reduced by the interest, if any, paid under section 9 towards the interest chargeable under this section;