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[Cites 0, Cited by 0] [Section 180A] [Entire Act]

Union of India - Subsection

Section 180A(b) in The Income Tax Act, 1961

(b)the assessments for each of the two preceding previous years shall, if made, be accordingly rectified under section 154, the period of four years specified in sub-section (7) of that section being reckoned from the end of the financial year in which the assessment relating to the previous year in which the amount was received or receivable by such individual is made.