Section 9(4)(ii) in The Tax Return Preparer Scheme, 2006

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Union of India - Subsection

Section 9(4)(ii) in The Tax Return Preparer Scheme, 2006

(ii)"tax paid" in relation to an eligible assessment year means the aggregate of tax paid by way of advance tax, tax deducted or collected at source or tax paid on self-assessment (including surcharge and Education Cess) but does not include-

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Union of India - Subsection

Section 9(4)(ii) in The Tax Return Preparer Scheme, 2006