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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(2) in The Companies (Profits) Surtax Act, 1964

(2)Surtax shall be payable, in accordance with the provisions of this section, in advance during the financial year in respect of the chargeable amount of the period which would be the previous year for the immediately following assessment year.