Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 411(11)] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(11)(b) in The Income Tax Act, 2025

(b)the other instalment or instalments shall be deemed to have been due on the same date as the instalment actually in default.