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[Cites 0, Cited by 13] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1D) in The Income Tax Act, 1961

(1D)Notwithstanding anything contained in sub-section (1), the processing of a return shall not be necessary, where a notice has been issued to the assessee under sub-section (2):Provided that the provisions of this sub-section shall not apply to any return furnished for the assessment year commencing on or after the 1st day of April, 2017.