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[Cites 0, Cited by 6] [Section 245C] [Entire Act]

Union of India - Subsection

Section 245C(1A) in The Income Tax Act, 1961

(1A)For the purposes of sub-section (1) of this section, the additional amount of income-tax payable in respect of the income disclosed in an application made under sub-section (1) of this section shall be the amount calculated in accordance with the provisions of sub-sections (1B) to (1D).