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[Cites 0, Cited by 0] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(i) in The Income Tax Act, 1961

(i)in the case referred to in clause (a), for the period during which the payment was deficient, on the difference between the amount paid in each such instalment and the amount which should have been paid, having regard to the aggregate advance tax actually paid during the year; and