Section 204(2)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 204(2)] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(2)(d) in The Income Tax Act, 2025

(d)where the assessee fails to fulfil the conditions contained in sub-section (1) (Table: Sl. No. 1. B) in any tax year,––

(i)the option shall become invalid in respect of such tax year and subsequent tax years; and

(ii)the other provisions of this Act shall apply, as if the option had not been exercised for that tax year and subsequent tax years.