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[Cites 0, Cited by 1171] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(4) in The Income Tax Act, 1961

(4)Any person who has not furnished a return within the time allowed to him under sub-section (1), may furnish the [return for any previous year at any time before three months prior to] the end of the relevant assessment year or before the completion of the assessment, whichever is earlier.