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[Cites 0, Cited by 0] [Section 162] [Entire Act]

Union of India - Subsection

Section 162(3) in The Income Tax Act, 1961

(3)The amount recoverable from such representative assessee or person at the time of final settlement shall not exceed the amount specified in such certificate, except to the extent to which such representative assessee or person may, at such time, have in his hands additional assets of the principal.C.-Representative assessees-Special cases