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Union of India - Section

Section 431 in The Income Tax Act, 2025

431. Refunds.

If any person satisfies the Assessing Officer that the amount of tax paid by him or on his behalf or treated as paid by him or on his behalf for any tax year exceeds the amount with which he is properly chargeable under this Act for that year, he shall be entitled to a refund of the excess.[Similar to Section 237 from The Income Tax Act, 1961-Also Refer]