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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(9) in The Companies (Profits) Surtax Act, 1964

(9)The company may send a revised estimate of the advance surtax payable by it on or before any one of the dates specified in sub-section (4) and adjust any excess or deficiency in respect of any instalment already paid in a subsequent instalment or in subsequent instalments.