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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(2)(j) in The Income Tax Act, 2025

(j)Every person to which this sub-section applies, shall furnish a report in the prescribed form from an accountant, certifying that the adjusted total income and alternate minimum tax in its case have been computed as per the provisions of this sub-section before the specified date referred to in section 63.