Section 270AA(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 270AA(1)(a) in The Income Tax Act, 1961

(a)the tax and interest payable as per the order of assessment or reassessment under sub-section (3) of section 143 or section 147, as the case may be, has been paid within the period specified in such notice of demand; and

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Union of India - Subsection

Section 270AA(1)(a) in The Income Tax Act, 1961