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 203A] [Entire Act] Union of India - Subsection Section 203A(3) in The Income Tax Act, 1961 (3)[ The provisions of this section shall not apply to such person, as may be notified by the Central Government in this behalf.] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]
