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[Cites 0, Cited by 0] [Section 114AA(3)] [Section 114AA] [Entire Act]

Union of India - Subsection

Section 114AA(3)(i) in Income Tax Rules, 1962

(i)in a case where a person has collected tax in accordance with the provisions of Chapter XVII under the heading 'BB.-Collection at source' prior to the 1st day of June, 2002, on or before the 30th day of September, 2002;