Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Section 143(1)] [Section 143] [Entire Act] Union of India - Subsection Section 143(1)(e) in The Income Tax Act, 1961 (e)the amount of refund due to the assessee in pursuance of the determination under clause (c) shall be granted to the assessee: