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[Cites 0, Cited by 0] [Section 267(10)] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(10)(a) in The Income Tax Act, 2025

(a)interest payable under section 423, for the purposes of sub-section (1), shall be computed on the amount of tax on the total income as declared in the return under section 263(6), as per section 266(4);