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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 288B in The Income Tax Act, 1961

288B. [ Rounding off amount payable and refund due. [ Substituted by Act 29 of 2006, Section 19, for Section 288-B (w.e.f. 13.7.2006).]

- Any amount payable, and the amount of refund due, under the provisions of this Act shall be rounded off to the nearest multiple of ten rupees and for the purpose any part of a rupee consisting of paise shall be ignored and thereafter if such amount is not a multiple of ten, then, if the last figure in that amount is five or more, the amount shall be increased to the next higher amount which is a multiple of ten and if the last figure is less than five, the amount shall be reduced to the next lower amount which is a multiple of ten. ]