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Union of India - Section

Section 410 in The Income Tax Act, 2025

410. Credit for advance tax.

Any sum, other than a penalty or interest, paid by or recovered from an assessee as advance tax in pursuance of this Part shall be treated as a payment of tax in respect of the income of the tax year in which it was payable, and credit therefor shall be given to such assessee in the regular assessment.[Similar to Section 219 from The Income Tax Act, 1961-Also Refer]