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[Cites 0, Cited by 3] [Section 115WD] [Entire Act]

Union of India - Subsection

Section 115WD(4) in The Income Tax Act, 1961

(4)If any employer, having furnished a return under sub-section (1), or in pursuance of a notice issued under sub-section (2), discovers any omission or any wrong statement therein, he may furnish a revised return at any time before the expiry of one year from the end of the relevant assessment year or before the completion of the assessment, whichever is earlier.