Section 200A(1)(e) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 200A(1)] [Section 200A] [Entire Act]

Union of India - Subsection

Section 200A(1)(e) in The Income Tax Act, 1961

(e)an intimation shall be prepared or generated and sent to the deductor specifying the sum determined to be payable by, or the amount of refund due to, him under clause (d); and

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Union of India - Subsection

Section 200A(1)(e) in The Income Tax Act, 1961