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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in Income Tax Rules, 1962

(3)Where any part of the total income of a person making a claim for refund of tax consists of dividends or any other income from which tax has been deducted under the provisions of sections 192 to 194 , section 194A and section 195, the claim shall be accompanied by the certificates prescribed under section 203.