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[Cites 0, Cited by 0] [Section 341(6)] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(6)(a) in The Income Tax Act, 2025

(a)during the tax year in which the income is received or in the tax year immediately succeeding such tax year, where such shortfall is for the reason that the whole or any part of the income has not been received during that tax year;