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[Cites 0, Cited by 40] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(1) in The Income Tax Act, 1961

(1)Every person who is liable to pay advance tax under section 208 (whether or not he has been previously assessed by way of regular assessment) shall, of his own accord, pay, on or before each of the due dates specified in section 211, the appropriate percentage, specified in that section, of the advance tax on his current income, calculated in the manner laid down in section 209.