Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 358(6)] [Section 358] [Entire Act] Union of India - Subsection Section 358(6)(a) in The Income Tax Act, 2025 (a)where a return has been filed by the assessee, the assessee has paid the tax due on the income returned by him; or