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[Cites 0, Cited by 0] [Section 267(10)] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(10)(b) in The Income Tax Act, 2025

(b)interest payable under section 425, for the purposes of sub-section (3), shall be computed after taking into account the total income furnished in the return under section 263(6) as the returned income;