Section 273(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 273(2)(ii) in The Income Tax Act, 1961

(ii)which, in the case referred to in clause (b), shall not be less than ten per cent. but shall not exceed one and a half times of seventy-five per cent. of the assessed tax as defined in sub-section (5) of section 215:]

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Union of India - Subsection

Section 273(2)(ii) in The Income Tax Act, 1961