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[Cites 0, Cited by 0] [Section 443] [Entire Act]

Union of India - Subsection

Section 443(3) in The Income Tax Act, 2025

(3)No penalty shall be levied on income referred to in section 102, 103, 104, 105 or 106 to the extent such income has been included by the assessee in the return of income furnished under section 263 and the tax as per section 195(1)(i) has been paid on or before the end of the relevant tax year.