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[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(1)(d) in The Income Tax Act, 2025

(d)arrears of "family pension" as defined in section 93(1)(d),the Assessing Officer shall on an application made to him by the assessee in this behalf, grant such relief, as may be prescribed.