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[Cites 0, Cited by 0] [Section 10CB(3)] [Section 10CB] [Entire Act]

Union of India - Subsection

Section 10CB(3)(a) in Income Tax Rules, 1962

(a)in cases referred to in clause (i), in sub-clause(a) of clause (iii) and clause (iv) of sub rule(1), from the due date of filing of return under sub-section (1) of section 139 of the Act;